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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)The proprietor shall make good the forfeited amount of security within seven days from the receipt of the order unless the authorised officer grants him more time. The authorised officer shall have the power to suspend the licence or the permission for holding the entertainment granted under any law for the time being in force if the proprietor fails to make good the security within the time allowed for the purpose.