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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(ii) in The U.P. Entertainments and Betting Tax Rules, 1981

(ii)'authorised agent' means any person authorised in writing by a proprietor to appear on his behalf before any officer empowered under the Act for carrying out the purposes of the Act or before any Court;