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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(b) in Jharkhand Entertainments Tax Act, 2012

(b)"Amusement park" means a place wherein various types of amusements including games or rides or both (but excluding exhibition by cinematograph and video exhibition) are provided fairly on permanent basis, on payment for admission;