Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3B] [Entire Act] State of Gujarat - Subsection Section 3B(1) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 (1)Every proprietor shall declare in writing to the Collector the rate of charges for any luxury provided in the hotels in respect of every room.
