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

State of Rajasthan - Subsection

Section 25(3) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(3)The commissioner may, subject to such directions or restrictions as may be prescribed in this behalf by notification in the official Gazette, direct any class of hoteliers to maintain accounts and records showing such particulars regarding their business in such form, and in such manner, as may be specified by him.