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

[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(b)[ The duty leviable under this sub-section shall be recoverable weekly in accordance with the rates specified in column (3) of the Table to clause (a) [or clause (a-a) as the case may be] [Clause (b) was substituted for the original, by Maharashtra 10 of 1993, Section 3(2)(b).] from the proprietor taking into consideration the actual number of shows held by him in each week.]

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State of Maharashtra - Subsection

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