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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Jharkhand - Subsection

Section 9C(1) in Bihar Entertainments Tax Act, 1948

(1)Any officer authorised by the State Government in this behalf may, at any stage, direct transfer of a proceeding in respect of any entertainment from the prescribed authority to another such authority of the same or higher rank.