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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The U.P. Entertainments and Betting Tax Act, 1979

(3)Any officer referred to in sub-section (1) or sub-section (2) may take in Iris possession all such books of accounts and other records relating to the entertainment as he may consider necessary.