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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 Luxuries (Tobacco and its Products) Rules, 1994

(e)"principal place of business" means any place of business mentioned as the principal place of business in the application filed by a tobacconist for registration;