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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(5)(xviii) in Haryana Municipal Entertainment Duty Act, 2019

(xviii)all entertainments organized by the Deputy Commissioner and Superintendent of Police of a district or sub-divisional officer in charge of a sub-division, the net proceeds where of are intended to be utilized for -