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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(vi) in The U.P. Entertainments and Betting Tax Rules, 1981

(vi)'prescribed officer' for the purposes of the Act or these Rules means the officer referred to in the specific provision of the Act or these rules and includes any other person or authority to whom powers of the prescribed officer may be delegated by the State Government under sub-section (1) of Section 36 of the Act;