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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(5) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990

(5)If a hotelier is found to evade tax in any form or by any method, he shall be liable to pay, in addition to tax for which he may be liable, a penalty equal to double the sum of the tax evaded.