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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Haryana - Subsection

Section 11A(2) in The Punjab Entertainments Duty Act, 1955

(2)Subject to such procedure as may be prescribed, the appellate authority may pass on such appeal such orders as it may deem fit.] [Section 11-A inserted by Punjab Act 10 of 1965, section 3 and substituted by Haryana Act 30 of 1973.]