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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in The Punjab Entertainments Duty Rules, 1956

(1)The proprietor of an entertainment may at any time return to the Collector any unused stamps in his possession and shall be entitled to claim refund of their value, subject to a deduction of two paisa for each rupee or a fraction of rupee of the total value of the stamps returned.