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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(10) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

(10)The Entertainment Tax Commissioner/District Magistrate shall, as far as possible, pass an order under sub-rule (9) within sixty days from the date of receipt of the application.