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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Entertainments and Betting Tax Act, 1979

(2)No order to forfeit the security shall be made under sub-section (1) unless, after giving the proprietor reasonable opportunity of being heard, the officer authorised in this behalf is satisfied for reasons to be recorded that the proprietor has evaded the tax.