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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(5)(b) in Haryana Municipal Entertainment Duty Act, 2019

(b)for furtherance of public interest such as prohibition, promotion of communal harmony, dissemination of correct knowledge about laws of health, civics and causes of like nature;