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 7] [Entire Act] State of Rajasthan - Subsection Section 7(3) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994 (3)All payments under the Act shall be made into the concerned treasury or the bank by means of a challan in form LTT-4.
