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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(8) in The Punjab Entertainments Duty Rules, 1956

(8)The Superintendent shall then arrange to hand over in his presence the refund or renewal statement to the applicant or his agent taking his acknowledgement in column 18 of the register. He shall than set his initials in column 19 in token of his having done so.When the amount of the refund does not exceed Rs. 100 the money may be remitted to the applicant by [-] [The word 'postal' omitted by Haryana Government Notification No. GSR/45/PA16/55/S.20/95 dated 30th May 1995.] money order at his or her expense in accordance with the rules contained in the note to article 198(c) of the Civil Account Code, Volume I.