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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2)(f) in Delhi Entertainments and Betting Tax Act, 1996

(f)making of rules subject to which exemption under sub-section (4) of section 14 may be granted and prescribing the manner of furnishing documents and record of such exempted entertainments to the Commissioner;