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

State of Uttar Pradesh - Subsection

Section 37(5) in The U.P. Entertainments and Betting Tax Rules, 1981

(5)Where exemption is granted a certificate shall be issued to the applicant by the District Magistrate in Form T and the same shall, on demand, be produced before an inspecting officer and a copy of the same shall also be displayed at a conspicuous place during the entertainment.