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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(a) in The Jammu and Kashmir Entertainments Duty Act, 1959

(a)by consolidated payment of a percentage not exceeding [75%] [Substituted by Act XIV of 1974, Section 11 for '50%'.] of the gross payment for admission to the entertainment at the rate in force during the period concerned; or