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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Punjab - Subsection

Section 20A(3) in The Punjab Entertainments Duty Rules, 1956

(3)When an order for refund has been passed under sub-rule (2), the Entertainment Tax Officer shall issue a refund voucher and shall make it over to the applicant for encashment at the Government Treasury.