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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

(2)A copy of the appeal along with its enclosures shall in addition to the officer against whose order the appeal is preferred, also be referred to the Entertainment Tax Commissioner/District Magistrate concerned who shall furnish to the appellate authority his comments along with necessary records and such information as may be required.