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[Cites 0, Cited by 0] [Section 1958] [Entire Act]

State of Maharashtra - Subsection

Section 1958(c) in The Maharashtra Entertainments Duty Act, 1923

(c)which is not exhibited in aid of any fund or institution which in the opinion of the Commissioner of Police in Greater Bombay or the District Magistrate Elsewhere is not eligible for or entitled to any financial assistance form the State, shall be exempted from liability to entertainments duty under the Act.