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 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(1a) in The U.P. Entertainments and Betting Tax Act, 1979 (1a)[ Any assessment made under this section shall be without prejudice to any prosecution for an offence under this Act.] [Inserted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009).]
