Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(6) in The U.P. Entertainments and Betting Tax Rules, 1981 (6)If the Commissioner so desires the tickets shall be got attested in accordance with the provisions of Rule 10 before the same are issued by the stewards to the punters.
