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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(6) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(6)Where a hotelier, liable to pay tax under this Act, is succeeded in the business by any person, then such person, unless he already holds a certificate of registration, shall, within 30 days thereof, apply for registration.