Section 4 in The Gujarat Entertainments Tax Act, 1977
(4)[ Save as otherwise provided in this Act, every ticket, pass or other document issued for admission to an entertainment shall state therein the amount of payment for admission to such entertainment, and the amount of tax payable under section 3 or section 4 [***] [Sub-section (4) was substituted by Gujarat 21 of 1978, Section 2 (w.e.f. 01-04-1978).] on such payment for admission.] [ Sub-section (1) substituted by Gujarat 12 of 2006, dated 31st March 2006 (w.e.f 01-04-2006)]
