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

State of Jharkhand - Subsection

Section 3(q) in Jharkhand Tourism Development and Registration Act, 2015

(q)"tourism unit" means any establishment providing facilities and services to the tourists and includes hotel, resort, motel, time share unit, appartment, house boat, motor caravan, guest house, yatri niwas, restaurant and bar, amusement park, theme park, water sports centre, aerosport centre, golf course, handicraft village complex, camp river cruise, lake cruise project light and sound show adventure sports complex, training institutes for adventure sports or tourism industry doing business for a monetary consideration and any others type of establishment as may be notified by the Government from time to time;