Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(2)A tobacconist, who has places of business within the jurisdiction of different registering authorities, shall make the application for registration to the registering authority having jurisdiction over his principal place of business.