Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Jharkhand - Subsection Section 21(4) in Bihar Entertainments Tax Act, 1948 (4)In making any rule, the [State] [Substituted by A.L.O. for 'Provincial'.] Government may direct that a breach thereof shall be punishable with a fine which may extend to one thousand rupees.
