Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(1) in Hotel Receipts Tax Rules, 1981 (1)An appeal under section 18-of the Act to the Commissioner (Appeals) shall be made in Form No. 4 and shall be verified in the manner indicated therein.
