Section 9A(1)(a) in Bihar Entertainments Tax Act, 1948

[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Bihar - Subsection

Section 9A(1)(a) in Bihar Entertainments Tax Act, 1948

(a)[ any person from whom any money is due or may become due to a proprietor who has failed to pay by the due date, in accordance with a notice of demand served upon him the fixed sum permitted to be paid under sub-section (5) of section 3, or the amount of entertainment tax or penalty or both payable by him under the provisions of the Act or rules made thereunder, or [Substituted by Act 5 of 1973.]

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State of Bihar - Subsection

Section 9A(1)(a) in Bihar Entertainments Tax Act, 1948