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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The U.P. Entertainments and Betting Tax Rules, 1981

(2)The return required under sub-rule (1) above shall be prepared separately for each session in such form and giving such details as may be required by the Commissioner or the District Magistrate keeping in view the manner of admission to such entertainment.