Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab Entertainment Duty Act, 1955

(1)The prescribed authority may, at any time, accept from a person, who has committed an offence under this Act, by way of composition of such offence, a such of money not exceeding [-] [Punjab Act 2 of 1973.] fifty rupees or double the amount of duty payable under this Act, whichever is greater.