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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Entertainment Tax Act, 2006

(2)No person shall sell, resell or purchase any ticket for admission to any entertainment in respect of which tax is payable under Section 5, except from the enclosure set apart by the proprietor for the purpose and in such manner as may be prescribed.