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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Hotel-Receipts Tax Act, 1980

(5)Every application by an assessee for revision under this section shall be accompanied by a fee of twenty-five rupees.Explanation.- An order by the Commissioner declining to interfere shall, for the purposes of this section, be deemed not to be an order prejudicial to the assessee.