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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Gujarat - Subsection

Section 4A(3) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(3)If the Collector is satisfied that the requirements of provisions of this Act and the rules made thereunder have been complied with, he may issue a certificate of registration in such terms and conditions as may be prescribed.