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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)Proprietor of every entertainment required to pay the tax under clause (a) of Section 8 of the Act shall keep sufficient stock of stamps all the time and shall for this purpose replenish the stock of stamps from time to time.