Section 2(iiia) in The U.P. Entertainments and Betting Tax Rules, 1981
(iiia)[ 'Compounded payment' means the payment of entertainment Tax payable by a proprietor of a cinema in a permanent building in lieu of payment of entertainment tax under sub-section (1) of Section 3 of the Act;] [Inserted by Notification No. 1115/X-M.K.-89-XXX-EB-8(20)-86, dated 27.04.1989 (w.e.f. 01.05.1989).]
