Section 24C(2)(b) in The U.P. Entertainments and Betting Tax Rules, 1981

[Cites 0, Cited by 0] [Section 24C(2)] [Section 24C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24C(2)(b) in The U.P. Entertainments and Betting Tax Rules, 1981

(b)The proprietor of a cinema making compounded payment of tax and required to make the payment of extra charge realised by him, in accordance with the provision of sub-section (2) of Section 3-B, shall deposit the amount of such extra charge in the State Bank of India conducting Government business or treasury, as the case may be, within three days from the last day of each week:

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State of Uttar Pradesh - Subsection

Section 24C(2)(b) in The U.P. Entertainments and Betting Tax Rules, 1981