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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Haryana - Subsection

Section 26A(5) in The Punjab Entertainments Duty Rules, 1956

(5)Every proprietor shall submit to the Entertainment Tax Officer of the District concerned a monthly return in form P.E.D. 21-B, such return shall be submitted within seven days of the close of the month following that to which the return relates] [See Legislative Supplement Part III dated, 11.11.1974.].