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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(7)(c) in Andhra Pradesh Entertainments Tax Act, 1939

(c)any payment for any purpose whatsoever connected with an entertainment which a person is required to make as a condition of attending or continuing to attend the entertainment in addition to the payment, if any, for admission to the entertainment;