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 21] [Entire Act] State of Rajasthan - Subsection Section 21(8) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (8)No penalty under this section shall be imposed on any hotelier or person without affording an opportunity of being heard.
