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 10] [Entire Act] State of Rajasthan - Subsection Section 10(6) in The Rajasthan Land Tax Act, 1985 (6)Any penalty, interest or fees payable under this Act shall be deemed to be tax for the purpose of collection and recovery under this Act.
