Section 18(3)(a) in The Hotel-Receipts Tax Act, 1980

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Union of India - Subsection

Section 18(3)(a) in The Hotel-Receipts Tax Act, 1980

(a)where the appeal relates to assessment or penalty or fine, the date of service of the notice of demand relating to the assessment or penalty or fine, or

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Union of India - Subsection

Section 18(3)(a) in The Hotel-Receipts Tax Act, 1980