Section 3(2) in The U.P. Entertainments and Betting Tax Act, 1979
(2)[] [Substituted by U.P. Act No. 1 of 1981 (w.e.f. 21.07.1981).] Nothing in sub-section (1) shall preclude the State Government from Notifying different rates of entertainment tax for different areas or for different classes of entertainment or for different [aggregate payment required for admission] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009), for the words 'payment for admission.'] to entertainment.
