Section 21(2)(l) in Bihar Entertainments Tax Act, 1948

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(l) in Bihar Entertainments Tax Act, 1948

(l)prescribing the conditions under which and the authority before which the production of accounts or documents may be required under subsection (1) of section 13;

(ll)[ preserving the procedure of assessment of tax and other matters related thereto;] [Substituted by Act 4 of 1952.]

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State of Jharkhand - Subsection

Section 21(2)(l) in Bihar Entertainments Tax Act, 1948