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[Cites 0, Cited by 1] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(6) in Delhi Entertainments and Betting Tax Act, 1996

(6)Where the payment for admission to an entertainment, referred to in sub-section (1), is made wholly or partly, by means of a lump sum paid as subscription, contribution, donation or otherwise, the tax shall be paid on the amount of such lump sum and on the amount of payment for admission, if any, made otherwise.