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 21] [Entire Act] State of Gujarat - Subsection Section 21(3) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 (3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication.
