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 1] [Section 6A] [Entire Act] State of Gujarat - Subsection Section 6A(1) in The Gujarat Entertainments Tax Act, 1977 (1)The rate of admission into the place of entertainment shall not be more than rupees 30 per person,
