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

State of Rajasthan - Subsection

Section 3(8) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(8)Every application for registration shall be accompanied with a security of Rupees ten thousand. The security shall be in the same form as has been provided under the Rajasthan Sales Tax Act, 1994 (State Act No. 22 of 1995) and the rules made thereunder.