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

State of Rajasthan - Subsection

Section 13(5) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(5)Any officer authorized as aforesaid or any other officer who has to enter any place of entertainment in pursuance of a duty imposed upon him by or under this Act or any other law shall not be required to pay the entertainment tax for his admission to the entertainment.