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

State of Haryana - Subsection

Section 20(2)(m) in The Punjab Entertainments Duty Act, 1955

(m)[for laying down procedure for the hearing and disposal of appeals under section 11-A and applications under section 12 and all other matters incidental thereto] [Added by Punjab Act 10 of 1965.].