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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1) in Delhi Entertainments and Betting Tax Act, 1996

(1)Any person who sells any ticket in contravention of the provisions of-
(a)sub-section (1) of section 16 shall be punishable with a fine not exceeding two thousand rupees;
(b)sub-section (2) of said section shall be punishable with a fine not exceeding one thousand rupees.