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State of Jharkhand - Section

Section 49 in Bihar Entertainments Tax Rules, 1984

49. Provisions as to persons admitted who have some duty to perform.

- No person, other than the prescribed authority, the Inspecting Officer, and members of the managerial staff of the proprietor, shall be admitted to an entertainment on the ground that he has some duty to perform in the premises, unless he carried a badge denoting his rank, work or profession.