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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1)(ii) in The Bihar Entertainments Tax Rules, 1984

(ii)The portion of the tickets collected at the entrance shall be retained and kept by the proprietor until 3 P.M. of the day following the entertainment and thereafter destroyed.