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

State of Karnataka - Subsection

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

(i)accommodation for lodging provided in a hotel, the rate of charges for which (including charges for air-conditioning, telephone, television, radio, music, extra beds and other amenities for which charges are compulsorily payable, but excluding charges for food and drinks) is not less than [one hundred and fifty] rupees per room per day;