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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Rajasthan - Subsection

Section 4A(1) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(1)Notwithstanding anything contained in this Act, the State Government may provide an option for payment of tax in a lump sum in respect of luxuries provided in such marriage hall on such terms and conditions as may be notified by the State Government.