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

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State of Uttar Pradesh - Subsection

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

(a)The proprietor of a cinema making compounded payment of tax shall deposit the amount of weekly tax on the basis of the shows declared to be held in a week in advance in the State Bank of India conducting Government business or treasury, as the case may be, on the first day of each week beginning from Monday:

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State of Uttar Pradesh - Subsection

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