Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 5 in The Punjab Entertainment Duty Act, 1955

5. Deposit of security by the proprietor.

- The prescribed authority may, in the manner prescribed, require the proprietor of any entertainment to deposit as security for payment of entertainment duty under this Act, an amount not exceeding [twenty thousand rupees] [Punjab Act 8 of 1982.] in a Government treasury, and the same shall be so deposited.