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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in The Orissa Entertainment Tax Act, 2006

(1)Any person who sales any ticket in contravention of the provision of,-
(a)Sub-section (1) of Section 13 shall be punishable with a fine not exceeding two thousand rupees; and
(b)Sub-section (2) of the said Section shall be punishable with a fine not exceeding one thousand rupees.