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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(1) in Rajasthan Panchayati Raj Rules, 1996

(1)Panchayat Samiti shall recover entertainment tax as per notification No. F. 8(76) FD/Gr. IV/73 dated 9.3.1976 at the rate of 100% of the cost of the ticket/charges exceeding Rs. one per person. In case regular tickets are not issued, amount of tickets per month be assessed and 100% tax recovered accordingly.