Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Jharkhand - Subsection Section 19(4) in Bihar Entertainments Tax Rules, 1984 (4)The permission or certificate granted under sub-rule (2) shall be in effect only from the date and remain in force only for a period as specified therein.
