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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Entertainments and Betting Tax Rules, 1981

(1)The stamps required for payment of tax under clause (a) of Section 8 of the Act shall be purchased by the proprietor of an entertainment only from the District Magistrate concerned or from such other officer as may be authorised by him to sell such stamps.