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] NCT Delhi - Subsection Section 14(7) in Delhi Entertainments and Betting Tax Act, 1996 (7)The Government may for reasons to be recorded in writing grant ipso facto exemption from payment of entertainment tax in respect of any programme.
