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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The Uttarakhand D.T.H. Broadcasting Service (Exhibition) Rules, 2009

(3)The Entertainment Tax Commissioner/District Magistrate may, for reasons to be recorded in writing, refuse to renew the permission and shall inform the applicant about the refusal of permission.