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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)The District Magistrate may, if satisfied, grant a licence to the app cant in Form 'L' appended to these rules after getting the licence fees at rates fixed under sub-rule (4), deposited on the conditions set forth therein on such additional conditions as he may consider necessary or as may specified by the Commissioner.