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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)The proprietor shall, immediately after the tax has been paid, intimate the Treasury Challan number and the date of deposit to the Deputy Entertainment Tax Commissioner or the Assistant Entertainment Tax Commissioner or the District Entertainment Tax Officer, as the case may be.]