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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(4) in Bihar Entertainments Tax Rules, 1984

(4)Every such statement shall be in Form XX and shall be signed by the proprietor or any person duly authorised by the proprietor in this behalf before the statement is produced before the Inspecting Officer.