Section 9(3)(ii) in The U.P. Entertainments and Betting Tax Act, 1979

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3)(ii) in The U.P. Entertainments and Betting Tax Act, 1979

(ii)the refund of such tax has been claimed in respect of entertainment for which grant-in-aid has been received from the State Government under any incentive scheme and the proprietor has committed violation of any condition of such grant:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 9(3)(ii) in The U.P. Entertainments and Betting Tax Act, 1979