Section 3(1)(a) in The Punjab Entertainment Duty Act, 1955

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State of Punjab - Subsection

Section 3(1)(a) in The Punjab Entertainment Duty Act, 1955

(a)eight thousand rupees per annum in the local area of a City constituted as such under the Punjab Municipal Corporation Act, 1976, or of a Municipality declared as such under the Punjab Municipal Act, 1911; and

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State of Punjab - Subsection

Section 3(1)(a) in The Punjab Entertainment Duty Act, 1955