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[Cites 0, Cited by 1] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(22) in Service Tax 1994

(22)"mandap" means any immovable property as defined in section 3 of the Transfer of Property Act, 1882 (4 of 1882), and includes any furniture, fixtures, light fittings and floor coverings therein let out for consideration for organizing any official, social or business function;