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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in Haryana Municipal Entertainment Duty Act, 2019

(3)If the prescribed authority is satisfied that the entertainment duty has not been correctly levied, collected or paid, it may, within a period of five years from the date the entertainment duty had become due, after giving the proprietor a reasonable opportunity of being heard, proceed to levy the amount of entertainment duty due and recover the same.