Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(4) in The Punjab Entertainments Duty Act, 1955

(4)The final notification specifying the rate of entertainments duty shall be laid before [the House] [Substitued for the words 'both the houses' by Haryana Adaptation of Laws Order, 1968.] of Legislature at the session immediately following its publication.