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

State of Jharkhand - Subsection

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

(q)for any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [State] [Substituted by A.L.O. for 'Provincial'.] Government, necessary for giving effect to the purposes of this Act.