Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 26 in The Orissa Entertainment Tax Act, 2006 26. Penalty for using duplicate tickets. - Every proprietor using or possessing a duplicate ticket shall be punishable with a fine not exceeding ten thousand rupees.
