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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(2)All the officers appointed or posted under this Act shall, within the limits of such areas as the State Government may determine by notification in the official Gazette, exercise such powers and perform such duties as may be specified in such notification.