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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

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

(d)[ prescribing the conditions subject to which and the manner in which the tax shall be compounded under sub-section (5) of section 3;] [Substituted by Act 5 of 1973.]
(dd)[ prescribing the authority for notifying places of entertainments in areas where admission to an entertainment shall not be otherwise than by stamped tickets;] [Inserted by Act 5 of 1973.]