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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(b) in The Gujarat Entertainments Tax Act, 1977

(b)[ Every proprietor providing an entertainment with the aid of any type of antenna or cable television shall furnish such return relating to number of connection holders and the payment of tax, to such officer, in such manner and within such period as may be prescribed.] [Sub-section (1) was renumbered as clause (a) of that sub-section by Gujarat 13 of 1993, Section 6.]]