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

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State of Maharashtra - Subsection

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

(e)No Proprietor of a [Video cinema or a cinema theatre as the case may be] [These words were substituted for the words 'cinema theatre' by Maharashtra 22 of 2003 Section 3(c), (w.e.f. 14.5.2003).] to which this sub-section is applicable shall collect or cause to be collected any amount either by way of duty or otherwise in excess of the payment for admission taken into consideration for calculating 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).] of such exhibition.

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State of Maharashtra - Subsection

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