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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(4)Every registered hotelier shall keep all his accounts, registers and documents relating to his business at the place or places of business specified in his certificate of registration or, with the previous approval of the Luxury Tax officer at such other place as may be approved by the Luxury Tax officer.