Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 8] [Entire Act] NCT Delhi - Subsection Section 8(1) in Delhi Entertainments and Betting Tax Act, 1996 (1)No entertainment on which tax is leviable shall be held without prior information being given to the Commissioner in the manner prescribed.
