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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1)(c) in Bihar Entertainments Tax Act, 1948

(c)a ticket or complimentary ticket in the prescribed form which shall be stamped with an impressed, embossed, engraved or adhesive stamp (not previously used) by the State Government.