Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 9 in Haryana Municipal Entertainment Duty Act, 2019 9. Admission of persons without payment. - Nothing in this Act shall apply to bonafide employees of the proprietor, who are on duty in connection with the entertainment or to the proprietor.
