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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(3)The provisions relating to verification of facts mentioned in the application for registration, amendment, cancellation, issue of duplicate certificate of registration, furnishing of security for registration as prescribed under the Rajasthan Value Added Tax Rules, 2006 shall apply mutatis mutandis.]