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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

(2)However renewal of permission to such applicants who are defaulter and an amount of entertainment tax is outstanding against them the permission shall not be treated to have been automatically granted.