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[Cites 0, Cited by 0] [Section 21A(4)] [Section 21A] [Entire Act]

State of Jharkhand - Subsection

Section 21A(4)(a) in Bihar Entertainments Tax Act, 1948

(a)Notwithstanding any judgement, decree or orders of any Court, Tribunal or Authority any levy, collection and payment in accordance with the second proviso to section [3A] or the proviso to sub-section (1) of section 3-B shall be deemed always to have been validly made; and