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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(2)(a) in Jharkhand Entertainments Tax Act, 2012

(a)withdraw his application (and if the applicant who does so, is an assessee the fee paid by him shall be refunded); or (b) apply to the High Court against such refusal.