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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(i) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(i)The tax shall not be levied and payable in respect of the turnover of receipts for supply of food and drinks, on the sale of which the hotelier is liable to pay sales tax under the Sales Tax Act.