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 191K] [Entire Act] State of Maharashtra - Subsection Section 191K(b) in The Mumbai Municipal Corporation Act, 1888 (b)the entertainments or classes of entertainments exempted from the payment of the tax and the extent to which they are so exempted;
