Section 9(11) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

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State of Rajasthan - Subsection

Section 9(11) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(11)Declaration by Partners of a firm:- We, the undersigned, hereby declare that we are carrying on the business in partnership known as .........at.........and other places in the State of Rajasthan, and we state that the statements contained in this application for the registration of the said partnership firm and this declaration are true to the best of out knowledge and belief:-

Sr. No.	Full name of partner	Permanent residential address	Extent of share in the partnership	Names and address of other business in which thepartner has any share of interest	Signature
1	2	3	4	5	6

Place..........Dated..........

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State of Rajasthan - Subsection

Section 9(11) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994