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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(1)If any question arises, otherwise than in a proceeding before a Court or in any proceedings for assessment already initialed under this Act, about the interpretation or the scope of any provision of this Act, the Commissioner shall make an order determining such questions.