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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(b) in Bihar Entertainments Tax Act, 1948

(b)[ prescribing the forms of tickets and complimentary tickets under section 5;] [Substituted by Act 5 of 1973.]
(bb)[ for the supply and use of stamps or stamped tickets, for securing the defacement of stamps when used, for keeping of accounts of all stamps used under this Act or for the renewal of damaged or spoiled stamps and for any other matter concerning stamps.] [Inserted by Act 5 of 1973.]