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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(2) in The Rajasthan Sales Tax Rules, 1995

(2)Where a clearing or a forwarding agent conducts his business in territorial jurisdiction of more than one Assistant Commissioner or one Commercial Taxes Officer, he shall make separate applications to the Assistant Commissioner or the Commercial Taxes Officers concerned.