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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(a) in The Punjab Entertainment Duty Act, 1955

(a)by a consolidated payment [not exceeding one hundred and twenty five per centum of the gross payment for admission] [Punjab Act 13 of 1978.] to the entertainment at the rate in force during the period concerned; or