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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(2)If any hotelier, having furnished return under sub - section (1) discovers any omission or incorrect statement therein, he may furnish a revised return before the time prescribed for the submission of the immediate next return.