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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9A(1) in The Jammu and Kashmir Entertainments Duty Act, 1959

(1)Notwithstanding anything contained in section 56 of the Jammu and Kashmir Easements Act, Samvat 1977, a ticket for admission to an entertainment shall not be resold for profit by the purchaser thereof.