Section 15(1)(a) in Jharkhand Entertainments Tax Act, 2012

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(1)(a) in Jharkhand Entertainments Tax Act, 2012

(a)any person from whom any money is due or may become due to a proprietor who has failed to pay by the due date, in accordance with a notice of demand served upon him the fixed sum permitted to be paid under sub-section (2) of section 3, or the amount of entertainment tax or penalty or both payable by him under the provisions of the Act or rules made thereunder. or

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State of Jharkhand - Subsection

Section 15(1)(a) in Jharkhand Entertainments Tax Act, 2012