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

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

State of Jharkhand - Subsection

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

(b)any proceeding commenced or conducted or purported to have been commenced or conducted for the assessment, collection or recovery of any amount as tax or penalty under the provision of the said Ordinances and the Act and Rules made and notifications issued thereunder for the period specified in clause (a) shall be deemed to have been commenced or conducted or purported to have been commenced or conducted in accordance with the provisions of this Act.

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State of Jharkhand - Subsection

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