Section 9(5)(a) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

(a)receipts, for the purposes of section 12 having exceeded the prescribed limit -

(i)On the date of commencement of the Act;

(ii)in the year commencing on the 1st April, 1997 on

(iii)in any year, being a year Subsequent to the years mentioned in (i) and (ii) above,

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