Section 3(4) in The Maharashtra Entertainments Duty Act, 1923

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State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Entertainments Duty Act, 1923

(4)[ Notwithstanding anything contained in sub-section (2) or in any other Provisions of this act, there shall be levied, and paid by the proprietor to the State Government, the entertainments duty at the rate specified in the table below, per television set which receives radio frequency signals for exhibition of films or moving pictures or series of pictures with the aid of any type of antenna or any other apparatus for securing transmission through cable network or cable television attached to it [or through Internet Protocol Television] [Sub-section (4) substituted by Maharashtra 20 1998 Section 3(b) (w.e.f. 1.5.1998).].[Table] [Table was substituted by Maharashtra 16 of 2006 (w.e.f. 1-6-2006).]

Serial No.	Area	Amount of entertainment duty to be paid pertelevision set per month (Rupees)
(1)	(2)	(3)
1	Within the limits of all Municipal Corporationsand all Cantonments.	45
2	Within the limits of all 'A' and 'B' classMunicipal Councils.	30
3	Within the limits of any other areas notcovered by entries 1 and 2.	15]

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State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Entertainments Duty Act, 1923