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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in Haryana Municipal Entertainment Duty Act, 2019

(2)The Director shall, however, satisfy himself on receipt of application made in this behalf that the whole of the net proceeds of the entertainment is to be devoted to the approved purpose for which exemption is sought.