Section 3A in The Punjab Entertainments Duty Act, 1955
3A. [ * * *] [Section (3-A) added by Haryana Act 48 of 1971 and Omitted by Haryana Act 30 of 1973 and shall be deemed to have been omitted from the 1st day of April, 1973.]
(4)The final notification specifying the rate of entertainments duty shall be laid before [the House] [Substitued for the words 'both the houses' by Haryana Adaptation of Laws Order, 1968.] of Legislature at the session immediately following its publication.
