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Union of India - Section

Section 10 in Hotel Receipts Tax Rules, 1981

10. Refund Claim.

(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.
(2)A claim under sub-rule (1) may be presented by the claimant in person or through a duly authorised agent or may be sent by post.