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

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State of Rajasthan - Subsection

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

(e)"Deputy Commissioner (Administration)" shall mean the Deputy Commissioner (Administration) of Commercial Taxes, appointed as such by the State Government and includes Deputy Commissioner (Administration), Antievasion;

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State of Rajasthan - Subsection

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