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 0] [Section 4D] [Entire Act] State of Maharashtra - Subsection Section 4D(2) in The Maharashtra Entertainments Duty Act, 1923 (2)The burden of proving inoperativeness or unproductiveness of any car, entitling any person to claim such relief under this section shall be upon such person.
