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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5)(ii) in Karnataka Tax on Luxuries Act, 1979

(ii)provision in hotels, whether to residents or others of such facility as health club, beauty parlour, swimming pools, conference hall and the like for which charges are seperately made;]