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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

(1)The Entertainment Tax Commissioner /District Magistrate, at his discretion, shall determine the amount of security to be deposited by the DTH broadcasting service provider, which shall not be less than Rupees Ten Thousand or three months average tax whichever is higher.