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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(4)(b) in Delhi Entertainments and Betting Tax Act, 1996

(b)the Entertainment Tax Officer and Additional Entertainment Tax Officer shall have and exercise all the powers and perform all the duties of the Revenue Assistant under the Delhi Land Reforms Act, 1954 (Delhi Act 8 of 1954);