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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(3)Every hotelier shall submit quarterly return within forty five days of the end of the quarter.Explanation. - 'Quarter' means the period of three months ending on 30th June, 30th September, 31st December and 31st March.