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 3] [Entire Act] State of West Bengal - Subsection Section 3(2) in The West Bengal Entertainments And Luxuries (Hotels And Restaurants) Tax Act, 1972 (2)[ The entertainment tax shall be recoverable from the proprietor.] [Sub-section (2) inserted by W.B. Act 8 of 1990.]
