Section 9A(1)(b) in Bihar Entertainments Tax Act, 1948

[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Jharkhand - Subsection

Section 9A(1)(b) in Bihar Entertainments Tax Act, 1948

(b)[ any person who holds or may subsequently hold any money for or on account of such proprietor, to pay into the Government treasury in the manner specified in the notice issued under this sub-section either forthwith or upon the money becoming due or at or within the time specified in the notice (not being before the money becomes due or it is held), so much of the money as is sufficient to pay the fixed sum permitted to be paid under sub-section (5) of Section 3, or the amount of entertainment tax due from the proprietor or penalty or the whole of the money when it is equal to or less than that amount.] [Inserted by Act 8 of 1970 and Substituted by Act 5 of 1973.]

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State of Jharkhand - Subsection

Section 9A(1)(b) in Bihar Entertainments Tax Act, 1948