Section 9(5)(a) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

(a)turnover of receipts, for the purposes of section 3 having exceeded the prescribed limit, -

(i)in the year ending on the 31st March, 1994;

(ii)in the year commencing on the 1st April, 1994 on

(iii)in any year, being a year Subsequent to the years mentioned in (i) and (ii) above, on..................;

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