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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2)(a) in The Punjab Entertainments Duty Act, 1955

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