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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in Bihar Entertainments Tax Act, 1948

(2)The [State] [Substituted by A.L.O. for 'provincial'.] Government may, by general or special order, exempt any entertainment or class of entertainments or any person or class of persons from liability to pay the entertainments tax.