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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(4)If the certificate of registration is lost or misplaced or accidently destroyed, a duplicate of it may be issued by the registering authority or the assessing authority, as the case may be, on an application by the tobacconist on payment of a fee of ten rupees.