Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(1) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994 (1)Every tobacconist shall furnish a return in form LTT-3 for every quarter by 30th day after the end of each quarter, to his assessing authority.
