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

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

State of Maharashtra - Subsection

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

(iii)from the sixth year, full amount of entertainments duty leviable at the rate specified in clause (b) of sub-section (1) or, as the case may be, subsection (2) of section 3.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

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