Section 3(2) in Haryana Municipal Entertainment Duty Act, 2019
(2)A draft of the proposed order specifying the rate of entertainment duty referred to in sub-section (1) shall be notified for the information of all persons likely to be affected thereby and it shall take effect only after the Government has considered all objections received within a period of thirty days from the date of such publications and has notified the same again, with or without modification:Provided that if the Government considers that such an order should be brought into force at once, the final notification may be issued without previous publication.
