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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(a) in Bihar Entertainments Tax Act, 1948

(a)Any [officer authorised] [For notifications authorising officers under this section see Annexure B at the end of the Act.] by the [State] [Substituted by A.L.O. for 'Provincial'.] Government in this behalf may enter into, inspect and search any place of entertainment while the entertainment is proceeding, or any place ordinarily used as a place of entertainment at any reasonable time, for the purpose of seeing whether the provisions of this Act or any rules made thereunder are being complied with.