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

State of Maharashtra - Subsection

Section 12(2) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

(2)If the agent fails to remit the specified instalment to the Government for three consecutive calendar months, then the Security Deposit shall be liable to be forfeited to the Government without any notice to the agent.