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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(5) in The Punjab Entertainments Duty Rules, 1956

(5)It shall be endorsed by the appellant or his agent as follows:-
(a)whether or not penalty imposed has been paid, and in case it has not been paid, the reasons for non-payment;
(b)that to the best of his knowledge and relief the facts set out in the memorandum are true.