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

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Union of India - Subsection

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

(i)a composite charge is payable in respect of residential accommodation, food, drink and other services, or any of them, and the case is not covered by the provisions of sub-section (2), or

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Union of India - Subsection

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