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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(1)(c) in Bihar Entertainments Tax Rules, 1984

(c)Before the tickets are produced for authentication, the proprietor shall pay the amount of entertainment tax payable thereon in advance and the tickets shall be authenticated only to the extent to which the proof of payment of tax by way of Treasury Challan is furnished.