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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in The U.P. Entertainments and Betting Tax Rules, 1981

(1)Proprietor of every entertainment required to pay the tax under clause (a) of Section 8 of the Act shall, on demand, produce the stamps in stock including the stamps on tickets not issued before any inspecting officer.