Section 7(1)(iii) in Bihar Entertainments Tax Act, 1948

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State of Jharkhand - Subsection

Section 7(1)(iii) in Bihar Entertainments Tax Act, 1948

(iii)adjust in the event of default, the amount of the arrears of entertainments tax due or penalty, if any, from the amount of security and direct the proprietor to make good the amount of security before the tax for the next fortnight falls due.

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State of Jharkhand - Subsection

Section 7(1)(iii) in Bihar Entertainments Tax Act, 1948