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State of Bihar - Section

Section 17 in The Bihar Entertainments Tax Rules, 1984

17. Transfer to different parts of a place of entertainments.

- Any reference in these rules to admission to a place of entertainment or to a person admitted to a place of entertainment shall not, so far as may be, be deemed to include a reference to the admission to another part of the place of entertainments for admission to which a payment involving tax or more tax is required.