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

State of Rajasthan - Subsection

Section 3(5) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(5)A person signing and verifying an application for registration shall specify the capacity in which he does so and shall wherever possible give particulars of the authority vested in him for signing and verifying the application.