Section 2(1)(f) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

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

(f)"quarter" in relation to the year means the period of three months ending on 30th June, 30th September, 31st December or 31st March;

Legal Document View