Section 7(1)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957

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State of Rajasthan - Subsection

Section 7(1)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(d)that such entertainment is provided by a society not conducted for profit and established solely for the purpose of promoting the public health or the interest of the industry or of agriculture or of a manufacturing industry or of any branch thereof and consists solely of an exhibition of, -

(i)articles which are of material interest in connection with question relating to the public health, or

(ii)the products of any such industry or branch thereof, for promoting the interests of which the society exists, or

(iii)materials, machinery, appliances or food stuff used in the production of those products.

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State of Rajasthan - Subsection

Section 7(1)(d) in Rajasthan Entertainments and Advertisements Tax Act, 1957