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

State of Maharashtra - Subsection

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

(b)for the use of tickets covering the admission of more than one person and the calculation of the duty thereon; and for the payment of the duty on the transfer from one part of a place of entertainment to another and on payments for seats or other accommodation;