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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Advertisements Tax Act, 1967

(4)For the purposes of this section, "payment" includes any valuable consideration [but excludes all payments made by way of commission to agents or other persons.] [These words were added by Maharashtra 40 of 1967, Section 3.]