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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(a) in Bihar Entertainments Tax Act, 1948

(a)regulating the manner in which the tax may be calculated under section 3;
(aa)[* * * *] [Omitted by Act 5 of 1973.]