Section 2(1)(j) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(j) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(j)[ "Luxury Tax officer" means any officer not below the rank of Assistant Commercial Taxes Officer, authorised as such by the Commissioner;] [Substituted by Rajasthan Act No. 5 of 2016, dated 9.4.2016.]

(ja)[ "marriage hall" means a hotel, where a residential accommodation or a space is provided by way of business generally for the purpose of organising functions related to marriage;] [Inserted by Act No. 6 of 2015, dated 1.4.2015.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 2(1)(j) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990