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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(2) in Bihar Entertainments Tax Rules, 1984

(2)On the date fixed for hearing, the proprietor shall be allowed opportunity to rebut the allegation. Ordinarily, no adjournment shall be allowed. If an adjournment becomes absolutely necessary; the authority mentioned in sub-rule (1) shall record reason thereof.