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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(2) in The U.P. Entertainments and Betting Tax Rules, 1981

(2)A copy of the order revoking or suspending the licence shall be sent to the stewards who shall ensure that the bookmaker does not operate the book till the expiry of the period for which the licence has been revoked or suspended or till its restoration, whichever is earlier.