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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Haryana - Subsection

Section 8A(4) in The Punjab Entertainments Duty Rules, 1956

(4)The entertainment duty shall be payable on the first working day of the month preceding the quarter to which it pertains. The treasury receipt showing the deposit of entertainment duty shall be submitted by the proprietor to the Entertainment Tax Officer concerned on the next working day of such month.