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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Gujarat - Subsection

Section 3A(5) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(5)The Collector, on receipt of notice under sub-section (4) shall revoke the option granted to the proprietor under sub-section (3) and on such revocation, the proprietor of a hotel shall be liable to pay tax in accordance with the provisions of this Act.