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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(2)If the Luxury Tax officer is satisfied that the returns furnished by a registered hotelier in respect of any period are correct and complete, he shall assess the amount of tax due from the hotelier on the basis of such returns.