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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(4) in The U.P. Entertainments and Betting Tax Rules, 1981

(4)Where the District Magistrate is satisfied he may grant the exemption after realising such security as he may consider necessary to secure payment of the due tax in case the exemption is cancelled under sub-section (6) of Section 11 of the Act.