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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Jharkhand - Subsection

Section 9A(7) in Bihar Entertainments Tax Act, 1948

(7)No action shall be taken under this section in respect of any amount of entertainments tax or penalty or both, the realisation of which has been stayed by an appellate authority under the proviso to sub-section (8) of section 9, on an appeal by a proprietor under section 14.]