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

State of Rajasthan - Subsection

Section 10A(1) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(1)No person liable to pay entertainments tax shall enter or obtain admission to an entertainment without payment of the tax leviable under [section 4] [Substituted for 'Section 3' by Act No. 8 of 199S w.e.f. 31.7.1998.],