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 55] [Entire Act] State of Uttar Pradesh - Subsection Section 55(1) in The U.P. Entertainments and Betting Tax Rules, 1981 (1)The District Magistrate or the Commissioner may revoke or suspend the licence of a bookmaker under Section 21 of the Act for a period not exceeding one month.
