Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(b)"Assessing authority" or "Registering Authority" means the Assistant Commissioner, Commercial Taxes or Commercial Taxes officer, as the case may be, having jurisdiction over the local area in which the principal place of business of a tobacconist is situated;