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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15)(k) in The Maharashtra Entertainments Duty Act, 1923

(k)"video games parlour'" means a place of entertainment where persons are required to make a payment for the purpose of working a machine installed therein which operates electronically or mechanically or electro mechanically.]