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State of Rajasthan - Section

Section 36 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

36. Disclosure of information relating to any hotelier.

- Where a person makes an application to the Commissioner with reasons for getting any information relating to any hotelier, the Commissioner may after he is satisfied that there are no considerations justifying its refusal, furnish or cause to be furnished the information asked for.