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 27A] [Entire Act] State of Uttar Pradesh - Subsection Section 27A(5) in The U.P. Entertainments and Betting Tax Rules, 1981 (5)The rebate in tax, if any, granted by the District Magistrate shall be adjusted against the advance tax payable in the month, next following.
