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[Cites 0, Cited by 0] [Section 3(5A)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5A)(ii) in The Maharashtra Entertainments Duty Act, 1923

(ii)for the subsequent two years, at the rate of fifty per cent of the rate of duty leviable under clause (b) of sub-section (1) or, as the case may be, subsection (2) of section 3;