Section 10(1)(a) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

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State of Maharashtra - Subsection

Section 10(1)(a) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(a)in respect of every lottery for which a licence has been obtained under section 5 or 6, a tax at the rate of 25 per cent. or the total sum received or due in respect of such lottery ; and

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State of Maharashtra - Subsection

Section 10(1)(a) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958