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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(2) in The U.P. Entertainments and Betting Tax Rules, 1981

(2)Where members of the armed forces, their families and their guests are admitted to a performance organised and produced exclusively for the members of the armed forces under the orders of the Government of India then they shall be exempt from the payment of the tax.