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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Haryana - Subsection

Section 142(1)(c) in Haryana Municipal Corporation Act, 1994

(c)any place or premises which he has reason to believe are being used or are about to be used for any performance or show in respect of which the show-tax is payable or would be payable; or