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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(b) in The Punjab Entertainments Duty Rules, 1956

(b)Where exemption is granted under sub-section (1) of section 11 of the Act, the Commissioner shall issue to the proprietor a certificate in from P.E.D. 14 and the proprietor shall comply with the conditions stated therein, failing which he would be liable for the payments of the entrainments duty.