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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2)(a) in The Jammu and Kashmir Entertainments Duty Act, 1959

(a)for the supply and use of stamped or stamped ticket if required in connection with levy of entertainments duty or for the stamps of tickets sent to be stamped, and for securing the defacement of stamps when used;