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[Cites 0, Cited by 0] [Section 21A(3)] [Section 21A] [Entire Act]

State of Jharkhand - Subsection

Section 21A(3)(b) in Bihar Entertainments Tax Act, 1948

(b)Notwithstanding any judgement, decree or order of any Court, Tribunal or authority such levy, collection and payments shall be deemed always to have been validly made and no Court, Tribunal or Authority shall order for refund of the amount of tax so levied, collected and paid.