Section 38(3) in The U.P. Entertainments and Betting Tax Act, 1979

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State of Uttar Pradesh - Subsection

Section 38(3) in The U.P. Entertainments and Betting Tax Act, 1979

(3)The Commissioner shall have the power to issue from time to time directions, not inconsistent with the provisions of this Act or Rules made thereunder, to the proprietors of entertainments, licensed bookmakers and stewards of a race club for carrying out the purposes of this Act.Notifications

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State of Uttar Pradesh - Subsection

Section 38(3) in The U.P. Entertainments and Betting Tax Act, 1979