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State of Jharkhand - Section

Section 29 in Bihar Entertainments Tax Rules, 1984

29. Prescribed authority under section 9C, sub-section (3) of section 16 and section 17.

- The Commissioner or any other officer specially empowered by the State Government either generally or for any specified area shall be the prescribed authority for the purpose of section 9C, sub-section (3) of section 16 and section 17.