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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(ii) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(ii)Where composite charges for boarding, lodging and other amenities are recoverable in a hotel, tax under this Act shall not be levied on that part of such charges on which sales tax is leviable under the Sales Tax Act.