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Hyderabad High Court Upholds Dual Entertainment Tax Policy in AP - (21 Mar 2017)

Hyderabad High Court, while holding that a State is within its rights to promote trade, commerce and employment on its soil, has upheld a notification issued by erstwhile AP Government levying two categories of entertainment tax, one for films made in AP and another for films made outside.

Tags : HYDERABAD HIGH COURT   ENTERTAINMENT TAX  

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