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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(4) in The U.P. Entertainments and Betting Tax Rules, 1981

(4)The fee payable for the grant or renewal of licence for bookmaker shall be levied at the following scale, -
  Rs.
(a) up to three months ........500
(b) between three and six months ........1,000
(c) six months to one year ........2,000