Section 23(3)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(a)in case where the amount involved exceeds Rs. 50,000 during the period of a year, with simple imprisonment for a term which may extend to one year or with a fine not exceeding twenty thousand rupees subject to a minimum of ten thousand rupees.

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State of Rajasthan - Subsection

Section 23(3)(a) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990