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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(1)Where any amount is refundable to a proprietor or a person under the provisions of this Act, the prescribed authority shall, after having duly verified the fact of deposit of such amount, refund to such proprietor or person such amount in the prescribed manner.