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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Jharkhand - Subsection

Section 13C(2) in Bihar Entertainments Tax Act, 1948

(2)No registered proprietor shall collect from any person any such amount except in a case in which and to the extent to which such proprietor is liable to pay tax under sub-section (1) of Section 3.