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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Jharkhand - Subsection

Section 3B(3) in Bihar Entertainments Tax Act, 1948

(3)On receipt of application, the Commissioner or any other officer specially authorised by the Commissioner, shall, after making such enquiry as he may deem necessary, permit the proprietor in the form prescribed under sub-section (3) of section 3F to pay fixed sum in accordance with sub-section (1).