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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(5)(xx) in Haryana Municipal Entertainment Duty Act, 2019

(xx)the amusement parks providing educational and recreational amusement to children on permanent basis set up after the commencement of this Act for a period of one year;