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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(3)(b) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982

(b)the holder of such set or sets other than the holder mentioned in clause (a), who is not liable to pay tax under sub-section (1), makes performance or exhibition of films through such set or sets in a hotel, shop, restaurant or business place at such rate not exceeding rupees [ one thousand and two hundred ] [Words first substituted by W.B. Act 8 of 1990, then again substituted by W.B. Act 1 of 1992.] per week per set used for such performance or exhibition as may be specified in a notification issued by the State Government in this behalf,