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[Cites 0, Cited by 1] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(m) in Service Tax 1994

(m)in relation to service provided by a tour operator to a client, shall be the gross amount charged by such operator from the client for services in relation to a tour and includes the charges for any accommodation, food or any other facilities provided in relation to such tour;