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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

NCT Delhi - Subsection

Section 15A(2) in Delhi Entertainments and Betting Tax Act, 1996

(2)The authority referred to in sub-section (1) shall have powers to call for such information, particulars and records as he may require, from any person, including the broadcaster, cable operator, proprietor of direct-to-home, multi-system operator or the subscriber, for any purpose under this Act.]