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[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(1)(b) in The Maharashtra Entertainments Duty Act, 1923

(b)the Commissioner may, notwithstanding anything contained in clause (a), if he deems fit, for reasons to be recorded in writing, entertain an appeal without payment of any duty and penalty, if any, as assessed by the Collector, and the decision of the Commissioner regarding entertaining of the appeal by him shall be final.]