Section 1(3) in Bihar Entertainments Tax Act, 1948

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State of Jharkhand - Subsection

Section 1(3) in Bihar Entertainments Tax Act, 1948

(3)It shall come into force on such [date] [The Act came into force on the 1.10.1948, vide Notification no. 2587-F.R., dated 1.10.1948.] as the [State] [Substituted by para 4(1) of the A.L.O. for 'Provincial'.] Government may, by notification, direct.

Reasons for the Enactment6

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State of Jharkhand - Subsection

Section 1(3) in Bihar Entertainments Tax Act, 1948