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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(d) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(d)"Principal place of Business" means any place of business mentioned as the principal place of business in the application filed by a hotelier for registration;