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

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Sales Tax Rules, 1995

(1)The Assistant Commissioner or the Commercial Taxes Officer shall be the assessing authority for the area as determined by the Commissioner, and such area shall be called his "Circle".Explanation. - For the purposes of this rule, the circle may include part of the State or whole of the State.