Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Rajasthan - Subsection Section 32(b) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (b)the hotelier has co-operated in any inquiry relating to the assessment or any proceeding for the recovery of any amount due from him.
