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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000

(e)"Prescribed Authority" means the Assistant Commissioner Commercial Taxes or the Commercial Taxes officer or the Assistant Commercial Taxes officer having jurisdiction for the time being;