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[Cites 0, Cited by 1] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(1) in Delhi Entertainments and Betting Tax Act, 1996

(1)Every proprietor before holding an entertainment on which tax is leviable shall deposit such security and in such manner as may be prescribed. The Commissioner may deduct any arrears of tax from the security and may vary or forfeit the security in such manner as may be prescribed.