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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(i) in Rajasthan Civil Services (Pension) Rules, 1996

(i)the expression "practice" means practice, either independently or as a partner of a firm or a consultant or adviser in matters relating to Sales Tax or Central Sales Tax or Entertainment Tax, or as representative of assesses in proceedings under the enactment relating to the levy of such tax or duty;