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 6] [Entire Act] State of Rajasthan - Subsection Section 6(5) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997 (5)Every hotelier shall submit an annual return within ten months from the end of the relevant year.
