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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(4)(c) in The Gujarat Entertainments Tax Act, 1977

(c)On an application made under clause (b), the prescribed officer may grant such permission and thereupon subject to clause (e), the payment of tax shall be made accordingly.