Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Odisha - Subsection Section 25(2) in The Orissa Entertainment Tax Act, 2006 (2)Any person who purchases any ticket from a person in contravention of the provisions of Section 13 shall be punishable with a fine equal to twice the value of the admission ticket.
