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 4] [Entire Act] State of Rajasthan - Subsection Section 4(6) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (6)No person shall collect any sum by way of tax in respect of his business to the extent he is not liable to pay it under the Act.
