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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(a) in The Hotel-Receipts Tax Act, 1980

(a)the manner in which the room charges may be determined under sub-section (2) or section 3 in cases where composite charges are payable in respect of residential accommodation and food;