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[Cites 0, Cited by 0] [Section 4A(4c)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(4c)(d) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(d)the prescribed authority shall, subject to such conditions and restrictions as may be prescribed, issue a certificate of enrolment to the applicant in the prescribed form, if the prescribed authority is satisfied that the application for certificate of enrolment is in order;