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

State of Rajasthan - Subsection

Section 4(5) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000

(5)Where an applicant has more than one place of work in the State, only one certificate of enrolment shall be granted by the prescribed authority mentioning therein all such additional places of work.