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[Cites 0, Cited by 2] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(a) in Expenditure-Tax Act, 1987

(a)the manner in which the room charges may be determined under [sub-clause (a) of clause (1) of section 3] [Substituted by Act 49 of 1991, section 119, for 'sub-section (2) of section 3' (w.e.f. 1-10-1991).] in cases where composite charges are payable in respect of residential accommodation and food;