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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(b) in The Orissa Entertainment Tax Rules, 2006

(b)On admission to the entertainment, the proprietor shall cause the stamp affixed on the ticket to be defaced by tearing the ticket into two portions across the stamp and the counterfoils of tickets shall be collected and retained in the manner prescribed under rule 19.