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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Rajasthan - Subsection

Section 5B(1) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(1)If the prescribed authority is satisfied that any return submitted under sub-section (3) of section 5 and sub-section (1) of section 5A is correct and complete, it shall assess the proprietor on the basis thereof.