Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(3)A proprietor furnishing a return as required by sub-section (1) shall first pay into Government treasury in the manner prescribed, the whole amount of tax due from him according to such return and enclose a receipt of such payment with the return.