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] [Section 4C] [Entire Act] State of Maharashtra - Subsection Section 4C(2) in The Maharashtra Entertainments Duty Act, 1923 (2)The burden of proving the fact entitled any person to claim relief under this section shall be upon him.]
