Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(7) in The U.P. Entertainments and Betting Tax Rules, 1981

(7)The proof of utilisation of the entire gross proceeds for philanthropic, religious or charitable purposes in the form of acknowledgement of receipt of amounts from the Society, Institution or Funds shall also be furnished by the proprietor of the entertainment within 15 days from the date of the entertainment.