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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(4) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(4)Where the amount of tax or interest, if any, is not paid electronically, the hotelier shall furnish the copy of [e-challan] as a proof of deposit, to the Luxury Tax Officer within fifteen days of the last date of filing of such return (s).