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State of Uttar Pradesh - Section
Section 24 in The U.P. Entertainments and Betting Tax Act, 1979
24. Penalty for holding entertainment without permission
. - Any person holding an entertainment in contravention of Section 5 shall be liable to be punished with fine which may extend to ten thousand rupees or with imprisonment which may extend to three months or with both.] [Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).]| Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16 6.2009).Prior to substitution, it stood as under:24. Penalty for holding entertainment without information.- Any person holding an entertainment in contravention of Section 5 shall be punishable with a fine not exceeding Substituted by U.P. Act No. 12 of 1999 (w.e.f. 03.02.1999).[five thousand rupees], with or without simple imprisonment, which may extend to three months. |