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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003

(2)The officers authorised under sub-rule (1) shall exercise all the powers conferred under section 8 of the said Act to inspect receipt books, registers and accounts maintained by the agent.