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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Jharkhand - Subsection

Section 13A(iii) in Bihar Entertainments Tax Act, 1948

(iii)Unless otherwise proved to the contrary, if the admitted tax from any show not inspected is less by more than ten percentum of the tax from a similar show inspected by the prescribed authority under section 12, it shall be deemed that proprietor has concealed the amount of tax payable by him in shows not inspected: