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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Jharkhand - Subsection

Section 13C(1) in Bihar Entertainments Tax Act, 1948

(1)No person, who does not hold certificate of registration granted under sub-section (3) of section 6 shall collect from any person any amount, by whatever name or description it may be called, towards or purporting to be taxed on admission to an entertainment.