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[Cites 0, Cited by 0] [Section 24A(3)] [Section 24A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24A(3)(ii) in The U.P. Entertainments and Betting Tax Rules, 1981

(ii)The gross collection capacity shall be calculated by multiplying the number of seats in various classes in a cinema by the respective current ticket rates (including payment for admission and entertainment tax thereon) and multiplying the sum so derived by such number of shows as the proprietor of the cinema declares to give in a day.