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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(6)(b) in Andhra Pradesh Entertainments Tax Act, 1939

(b)if there is an increase in the gross collection capacity per show in respect of the place of entertainment by virtue of an upward revision of the rate of payment for admission therein or of the seating capacity or accommodation thereof;