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

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)in any other case, within a period of thirty days from the date on which a tobacconist first becomes liable to pay tax under the Act.

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