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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2) in The U.P. Entertainments and Betting Tax Rules, 1981

(2)Where the order for remission of tax and cancellation of the show is not passed by the District Magistrate before the due date for depositing the tax and the tax is deposited by the proprietor, the District Magistrate may allow the amount remitted to be adjusted against the tax for the subsequent week.