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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(1) in Bihar Entertainments Tax Rules, 1984

(1)The fees payable under clause (i) of rule 40 or under sub-rule (4), of rule 41 shall be deposited into the Government Treasury under the head [045 other taxes and duties on commodities and services-Entertainment tax.] [See now new Head of Account.]