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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(2) in Bihar Entertainments Tax Act, 1948

(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions, limitations and conditions, if any, as may be laid down by the [State] [Substituted by A.L.O. for 'Provincial'.] Government and shall also be subject to control and revision by it.