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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2)(d) in Haryana Municipal Entertainment Duty Act, 2019

(d)the checking of the admission, the keeping of accounts and furnishing of returns by the proprietors in respect of which entertainment duty is payable in accordance with the provisions of this Act;