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] [Entire Act] State of Maharashtra - Section Section 4A in The Maharashtra Entertainments Duty Act, 1923 4A. [Use of Government of Bombay stamps permissible for certain period after 1st May, 1960.] Deleted by Maharashtra VII of 1987, Section 6.
