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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27A(4) in The U.P. Entertainments and Betting Tax Rules, 1981

(4)Where the number of days of operation of the vehicle is shown to be less than thirty, the proprietor shall give reasons and furnish proof thereof to the satisfaction of the District Magistrate for the rebate of the tax already paid in advance.