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

State of Jharkhand - Subsection

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

(g)prescribing the procedure for and other matters incidental thereto the registration of proprietors, the authority to which applications for registration shall be made, and the granting of the certificate of registration, and the form of such certificate of registration under section 6;