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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(13)(c) in The Maharashtra Entertainments Duty Act, 1923

(c)In case of violation of the condition (iv) or (v) of clause (b), the concession shall be liable to be withdrawn and the duty shall be levied and collected from the date of commencement of the Multiplex Theatre Complex, at the rate specified in clause (b) and clause (c) of sub-section (1) or as the case may be, sub-section (3), alongwith the interest leviable at the rate specified in section 9B.