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(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (a)to do otherwise would cause genuine hardship to the hotelier having regard to the circumstances of the case;
