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

State of Jharkhand - Subsection

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

(e)prescribing the conditions for the use of mechanical contrivances (including the prevention of the use of the same mechanical contrivance for payments of a different amount) and for securing proper records of admission by means of mechanical contrivances;