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 10] [Entire Act] Union of India - Subsection Section 10(1) in Hotel Receipts Tax Rules, 1981 (1)A claim for a refund under sub-section (4) of section 20-or under section 239 of the Income-tax Act, as applied to hotel-receipts tax under section 24-of the Act shall be made in Form No. 8.
