Section 9(2) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

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State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(2)*The name and permanent residential address of the proprietor/ *The names and permanent residential addresses of all the partners of the business or of all the members of the managing committee of the society, club or other association or of all the Directors of a company or of all persons having any interest in the business (including the members of a Hindu undivided family business), their age and father's name are as follows :-

Surname	Name	Father's name	Age	Permanent residential address
1	2	3	4	5

(If there are more than 5 names, the above particulars should be entered in a separate sheet should be affixed to this form duly signed and dated by the applicant).

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State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994