Section 35(1)(b) in The U.P. Entertainments and Betting Tax Rules, 1981

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1)(b) in The U.P. Entertainments and Betting Tax Rules, 1981

(b)Any soldier, sailor or airman who is a member of the armed forces of the Union of India (but not a commissioned officer) when admitted in uniform or when not in uniform, on production of his identity card in such manner as may be specified by the Commissioner :

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State of Uttar Pradesh - Subsection

Section 35(1)(b) in The U.P. Entertainments and Betting Tax Rules, 1981