Section 13(2)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999

(b)the Assistant Commissioner, Commercial Taxes, or the Commercial Taxes officer, as the case may be in case the total demand does not exceed Rs. 1,00,000/ -

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State of Rajasthan - Subsection

Section 13(2)(b) in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999