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[Cites 0, Cited by 0] [Section 3(19)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(19)(b) in The Maharashtra Entertainments Duty Act, 1923

(b)The concession in entertainment duty as provided under clause (a) shall be available to the proprietor of the Tourism Project subject to the following terms and conditions, namely-