Section 2(1)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

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State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(b)"Assessing authority" shall mean the Assistant Commissioner, Commercial Taxes, Commercial Taxes officer and Assistant Commercial Taxes officer respectively appointed or posted by State Government in the Commercial Taxes Department and shall be the assessing authority under the Act in respect of the dealer falling in their jurisdiction.

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State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999