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[Cites 0, Cited by 1] [Section 3(5)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(5)(b) in Bihar Entertainments Tax Act, 1948

(b)by a consolidated payment at such percentage of the gross proceeds received by the proprietor on account of payment for admission to the entertainments and on account of tax as the State Government may fix; or