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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(l) in The Maharashtra Tax on Luxuries Act, 1987

(l)[ "registered hotelier" means a hotelier registered under section 8 of this Act;] [Clause (l) was substituted (b) and deemed to have been substituted, w.e.f. 20-1-2005, by Maharashtra 32 of 2006, Section 11(c).]