Section 3(1)(a) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

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State of Rajasthan - Subsection

Section 3(1)(a) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(a)Within a period of thirty days from the date on which the Act comes into force, if his turnover of receipts exceeds the limit provided in section 3 prior to the commencement of the Act, and

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State of Rajasthan - Subsection

Section 3(1)(a) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994