Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(6) in The Rajasthan Tax on Luxuries (In Hotels and Lodging Houses) Rules, 1997

(6)Where a hotelier discovers any omission or error in Form LTH-3 furnished by him, he may furnish revise return at any time prior to the date of filing annual return or on receipt of the notice under Section 17, whichever is earlier.