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State of Uttar Pradesh - Section

Section 7 in The U.P. Entertainments and Betting Tax Act, 1979

7. Restriction on entertainment

. - No person (other than a person who has some duty to perform in connection with the entertainment, or duty imposed upon him by law, or a person authorised by the State Government in this behalf) shall enter or obtain admission to an entertainment without being in possession of a proper ticket as required under Section 6.