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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1)(a) in Bihar Entertainments Tax Act, 1948

(a)where the offence consists of the failure to pay, or the evasion of any tax payable under this Act, a sum of money not exceeding double the amount of the tax so payable; and