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

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Entertainments Duty Act, 1959

(2)A person who enters an entertainment without due permission or surreptitiously, with intent to evade the duty payable under this Act, shall, on conviction by a Magistrate, be punishable with fine which may extend to rupees one hundred and in addition be liable to pay such duty.