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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3) in The Gujarat Entertainments Tax Act, 1977

(3)In making any rules under this section, the State Government may direct that a breach thereof shall be punishable with fine not exceeding five hundred rupees, and when the offence is a continuing, one, with a daily fine not exceeding fifty rupees during the continence of the offence.