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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(6)Every person signing and verifying an application for registration in the capacity specified in clause (a), (b), (c), (d) or (e) of sub-rule (4), shall also furnish with the application a copy of his recent photograph in passport size duly signed and attested by a Notary Public.