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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(2)The rules made under this section shall be subject to the condition of previous publication :Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action it may dispense with the previous publication of any rules to be made under this Act.