Section 10(1)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(a)if the business carried on by the hotelier is continued after his death by his legal representative or any other person, such legal representative or other person shall be liable to pay the tax including any penalty or interest due from such hotelier under this Act in the like manner and to the same extent as the deceased hotelier; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990