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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(4)(ii) in The U.P. Entertainments and Betting Tax Rules, 1981

(ii)if the appeal is allowed only partially, the order under appeal shall stand amended in accordance with the orders issued by the Government and action shall be taken as per amended orders;