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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in The Rajasthan Sales Tax Rules, 1995

(e)"Representative" or "Authorised Representative" means-
(i)a person authorised in writing by a dealer or a person to appear on his behalf before any officer appointed or authority constituted, under the Act; or
(ii)a person authorised in particular or in general by the Commissioner or a Deputy Commissioner, to appear in behalf of the Commissioner, officer or authority before any officer appointed or authority constituted, under the Act;