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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Jammu and Kashmir Entertainments Duty Act, 1959

(2)Nothing in this Act shall apply to any entertainment provided by the staff, or students, or both, of academic institutions, when the proceeds as intended for academic or charitable purpose.