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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(2)Notwithstanding anything contained in sub-rule (1), the registering authority may, if satisfied that the application is complete in all respects and is supported by an affidavit issue the certificate of registration on the same day.