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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1) in Haryana Municipal Entertainment Duty Act, 2019

(1)No entertainment duty shall be levied on payment for admission to any entertainment where the Director is satisfied on application made in this behalf in such manner, as may be prescribed that the whole of the net proceeds of the entertainment shall be devoted to philanthropic, charitable, educational or scientific purposes which have been approved as such, by the Government.