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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15A(5) in Andhra Pradesh Entertainments Tax Act, 1939

(5)The proceeds of the tax payable under this section within the limits of any local authority shall be apportioned between the State Government and the local authority concerned in a ratio of 10:90 respectively and the proceeds made over to the local authorities shall be utilised for such purposes as may be prescribed.]