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

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(c)"Commissioner" means the Commissioner of Commercial Taxes (including the Additional Commissioner of Commercial Taxes or the Additional Commissioner of Commercial Taxes, Anti - Evasion) who shall be the ex-officio Commissioner of Luxury Tax;