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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(g) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(g)[ "hotel" includes a residential accommodation along with the lawns there of, a lodging house, an inn, a public hose or a building or parts of a building or any place, where a residential accommodation or a space for the purpose of organising parties, ceremonies or functions is provided byway of business;] [Substituted by Rajasthan Act No. 4 of 2007, dated 7.4.2007.]