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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(2) in Jharkhand Entertainments Tax Act, 2012

(2)All accounts, registers, documents and tickets mentioned in sub- section (I) shall, at all reasonable times, be open to inspection by the prescribed authority, which may take or cause to be taken such copies of or extracts from the accounts, register or documents as it may consider necessary.