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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(3) in Bihar Entertainments Tax Rules, 1984

(3)Where the return furnished is not found to be correct and complete, or where a proprietor is found to have admitted any person to any entertainment otherwise than by stamps affixed to a ticket, the said authority shall assess to the best of his judgement, the amount of tax, if any, due from the proprietor on that amount.