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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in Bihar Entertainments Tax Act, 1948

(1)The [State] [Substituted by A.L.O. for 'Provincial'.] Government may make rules consistent with this Act, for securing the payment of entertainments tax and generally for the purpose of carrying into effect the provision of this Act.