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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(4)If a registered hotelier fails to comply with the terms of any notice issued under sub-section (3) the Luxury Tax officer shall assess, to the best of his judgment, the amount of tax due from him.