Section 3(4)(e) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

(e)an association of individuals to which clause (b), (c) or (d) does not apply, by the principal officer thereof, or person managing the business.

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