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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(f) in Bihar Entertainments Tax Act, 1948

(f)[ for the checking of admission, the keeping of accounts and the furnishing of returns by the proprietors of entertainment where admission to an entertainment is by stamped ticket;] [Substituted by Act 5 of 1973.]