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

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State of Maharashtra - Subsection

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

(g)In calculating the reduction in the rates of payment for admission under clause (f), the gross collection capacity [or houseful tax capacity, as the case may be] [These words were inserted by Maharashtra 22 of 2003, Section 3(c) (w.e.f. 14.5.2003).] for the purpose of payment of such reduction of duty shall be the same as specified in the explanation to clause (a) [or clause (a-a) as the case may be] [These words were inserted by Maharashtra 22 of 2003, Section 3(c) (w.e.f. 14.5.2003).]

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State of Maharashtra - Subsection

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