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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(i) in The Hotel-Receipts Tax Act, 1980

(i)which, in the case referred to in clause (a), shall not be less than ten per cent but shall not exceed one and a half time the amount by which the hotel-receipts tax paid in advance during the financial year immediately proceeding the assessment year, falls short of eighty-five per cent, of the hotel-receipts tax chargeable under the provisions of this Act;