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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(2)Whenever, in the opinion of the State Government, reasonable grounds exist for doing so in the public interest, the State Government may by general or special order notified in the official Gazette, reduce or remit whether prospectively or retrospectively, entertainment tax with which any entertainment or class of entertainments is chargeable.