Section 2(1)(b) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

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State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(b)"Authorised representative" or "Representative" means -

(i)a person authorised in writing by a hotelier to appear on his behalf before any officer or authority under the Act; or

(ii)a person authorised in particular or general by the Commissioner or Deputy Commissioner, under the Act to appear on behalf of the Commissioner;