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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(n) in Bihar Entertainments Tax Act, 1948

(n)regulating the procedure for, and other matters (including fees) incidental to, the disposal of appeals [or applications for revision] [Substituted by Act 5 of 1973.] under section 14;