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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(2) in Bihar Entertainments Tax Act, 1948

(2)All accounts, registers, documents, stamps and tickets mentioned in subsection (1) shall, at all reasonable times, be open to inspection by the prescribed authority, which may take or cause to be taken such copies of or extracts from the accounts, register or documents as it may consider necessary.]