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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(c) in The Punjab Entertainments Duty Act, 1955

(c)[ "Entertainment Tax Officer" means the Deputy Excise and Taxation Commissioner, the Excise and Taxation Officer and the Assistant Excise and Taxation Officer in a district and any other person appointed as such by the Government.] [Subtituted by Haryana Act No. 7 of 1987.]