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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(2) in The U.P. Entertainments and Betting Tax Act, 1979

(2)The State Government may by Notification, classify video cinemas for the purposes of this Act with regard to the population of the local areas where they are situate and the number of permanent cinemas existing therein and may Notify different rates of entertainment tax for different classes of video cinemas.