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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Haryana - Subsection

Section 8A(5) in The Punjab Entertainments Duty Rules, 1956

(5)The Entertainment Tax Officer incharge of the district shall be competent to forfeit the whole or part of the security in the event of failure of the proprietor to pay the duty as prescribed in sub-rule (2).