Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Jharkhand - Subsection Section 5A(ii) in Bihar Entertainments Tax Act, 1948 (ii)be paid in case of admission by stamped tickets as provided in section 5, by means of a stamp on such tickets,
