Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(3) in The U.P. Entertainments and Betting Tax Rules, 1981 (3)The value of the stamps issued in each show shall invariably be the same as the amount of tax which is payable as per Form 'B' statement in respect of that show.
