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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

State of Haryana - Subsection

Section 174(1)(iii) in The Haryana Goods and Services Tax Act, 2017

(iii)The Punjab Entertainments Duty Act, 1955 (Punjab Act 16 of 1955) as applicable to the State of Haryana, except to the extent levied and collected by a Panchayat or a Municipality or a Regional Council or a District Council;