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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3)(b) in The U.P. Entertainments and Betting Tax Act, 1979

(b)the proprietor has committed or is likely to commit a breach of any of the provisions of the Act or the rules made thereunder; or