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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(ii) in Bihar Entertainments Tax Act, 1948

(ii)forfeit the security in whole or part if the returns are not furnished on the due date alongwith the receipt for the payment of the tax in respect of admission otherwise than by stamped tickets or if the returns are found to be inaccurate;