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

State of Punjab - Subsection

Section 3A(4) in The Punjab Entertainments Tax (Cinematograph Shows) Act, 1954

(4)The option so permitted under sub-section (3), shall continue to be in force till it is revoked by an order in writing by the Assistant Excise and Taxation Commissioner, incharge of the District.