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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(d) in The Maharashtra Entertainments Duty Act, 1923

(d)for the-checking of admission, the keeping of accounts and the furnishing of returns by the proprietors of entertainments in respect of which the duty due is payable in accordance with the provisions of section 4, subsection (2); [and for requiring such proprietors to furnish security for payment of duty under sub-section (2) of section 4 and prescribing conditions for forfeiture of such security;] [These words were added by Bombay 25 of 1954, Section 5(1).]
(da)[ for manner of serving notice under sub-section (2) of section 4B, and for the procedure to be followed for best judgment assessment under that section;] [Clause (da) was inserted by Maharashtra 17 of 1967, Section 5(1).]