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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(1)Every hotelier liable to pay tax under this Act an every hotelier who is required so to do by the Luxury Tax officer by notice served on him, shall keep a true account of the Luxury provided by him in the hotel as prescribed in the Rules.