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 4A] [Entire Act] State of Rajasthan - Subsection Section 4A(2) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (2)The tax in lump sum specified in sub-section (1) shall not exceed the limit ofmaximum tax liability as provided in sub-section (1) of Section 4.]
