Section 1 in The Maharashtra Entertainments Duty Act, 1923
1. Short title, extent and operation.
(1)This Act may be called [the Maharashtra Entertainments Duty Act] [This short title was substituted for the short title 'the Bombay Entertainments Duty Act, 1923' by Maharashtra 24 of 2012, Schedule Entry No. 15 (w.r.e.f. 1-5-1960).],(2)[ It extends to the whole of the [State of Maharashtra.] [This sub-section was substituted for the original by Bombay 41 of 1958, Section 3(b).]](3)[ It shall be deemed to have come into operation in the whole of the State of Maharashtra on the 1st day of January, 1984.] [This sub-section was substituted for the original by Maharashtra 11 of 1984, Section 2.]
