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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(h) in Bihar Taxation on Luxuries in Hotels Act, 1988

(h)[ "Luxuries" means such amenities as are provided in a Hotel to occupants of such rooms or suits of rooms therein as carry a rent of rupees five hundred or more per day.] [Substituted by Finance Act 2007 (8 of 2007).]