Section 3(19)(c) in The Maharashtra Entertainments Duty Act, 1923

[Cites 0, Cited by 0] [Section 3(19)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(19)(c) in The Maharashtra Entertainments Duty Act, 1923

(c)In case of violation of condition (i), (ii) or (iii) of clause (b), the concession shall be liable to be withdrawn and the entertainment duty shall be levied and collected from the date of commencement of the Tourism Project, at the rate specified in, clause (b) of sub-section (1), or, as the case may be, any other sub-section of section 3, applicable to the type of entertainment provided, from time to time, in the said Tourism Project alongwith the interest leviable at the rate specified in section 9B:

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State of Maharashtra - Subsection

Section 3(19)(c) in The Maharashtra Entertainments Duty Act, 1923