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

State of Rajasthan - Subsection

Section 2(1)(d) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(d)"Commissioner" means a person appointed by the State Government to be the Commissioner of Commercial Taxes Department and includes and Additional Commissioner of Commercial Taxes;