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 0] [Section 4A] [Entire Act] State of Uttar Pradesh - Subsection Section 4A(4) in The U.P. Entertainments and Betting Tax Act, 1979 (4)The tax payable under this section shall be paid, collected and realised in such manner as may be prescribed.
