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Union of India - Section

Section 24 in The Hotel-Receipts Tax Act, 1980

24. Application of provisions of Income-tax Act. - The provisions of the following section and Schedules of the Income-tax Act and the Income-tax (Certificate Proceedings) Rules, 1962, as in force from time to time, shall apply with necessary modifications as if the said provisions and the rules referred to hotel-receipts tax instead of to income-tax:-