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

State of Rajasthan - Subsection

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

(3)Where a tobacconist liable to get registration under section 3 of the Act, does not make an application for such registration, the registering authority or authorities having jurisdiction over his place or place of business, shall proceed to grant him registration certificate or certificates.