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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(8) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(8)No prosecution for an offence under this Act shall be instituted in respect of the same facts on which a penalty has been imposed by the competent authority under any provision of this Act.