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

State of Haryana - Subsection

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

(a)the supply and use of stamps or stamped tickets, if required in connection with the levy of entertainment duty or for the stamping of tickets sent to be stamped and for securing the defacement of stamps when used;