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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in Delhi Entertainments and Betting Tax Act, 1996

(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions, limitations or conditions as maybe laid down by the Government from time to time and shall also be subject to control and revision by Government at any time.