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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Advertisements Tax Act, 1981

(2)Where the District Magistrate, or any other officer authorised by the State Government in this behalf is satisfied that any advertisement is exhibited for philanthropic, charitable or educational purposes without any profit, he may exempt such advertisement from payment of tax.