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] [Entire Act] State of Rajasthan - Section Section 5 in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997 5. Maintenance of Accounts. - Every hotelier shall maintain a true and complete account of receipt for account of the luxuries provided by him.
