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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(5) in The Gujarat Entertainments Tax Act, 1977

(5)Nothing in this Act shall be deemed to require any authorised officer or any other officer who has to enter a place of entertainment to perform any duty imposed on him by this Act, or any other law for the time being in force in connection with an entertainment, to pay for his admission to such entertainment.