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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(o) in The Orissa Entertainment Tax Act, 2006

(o)"ticket" means a ticket or a complimentary pass for the purpose of securing admission to an entertainment in accordance with the provisions of this Act or the rules and a "duplicate ticket" means a ticket or set of tickets used or intended to be used otherwise than in accordance with this Act or the rules; and