Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(3) in The U.P. Entertainments and Betting Tax Rules, 1981 (3)The return required by the Commissioner or the District Magistrate under sub-rule (2) shall be completed fifteen minutes before the end of each session.
