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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra Entertainments Duty Act, 1923

(6)[ Notwithstanding anything contained in clause (b) of sub-section (1) or any other provisions of this Act, for a period of [two years and three and a half months] [Sub-sections (6), (7) and (8) were added by Maharashtra 49 of 1994, section 3(3).] commencing from the 16th September 1994 and ending on the [31st December 1996] [These figures, letters and words were substituted for the figures, letters and words '15th September 1996,' by Maharashtra Order 14 of 1996, Section 2(a)(ii).] there shall be levied, and paid by the proprietor to the [local authority] [Substituted 'State Government,' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] the entertainment duty in the case of every entertainment other than exhibition by cinematograph including video exhibition, video games and exhibition by means of any type of antenna or cable television,-] [Inserted by Maharashtra 20 of 1998, Section 3(c), (w.e.f. 1.5.1998).]
(I) within the limits of all Municipal Corporations, all 'A' and'B' Class Municipal Councils, and all Cantonment areas –
  (a) out of the first 100 paise of payment for admission. 20 per cent, of such payment.
  (b) out of the next 100 paise of payment for admission. 30 per cent, of such payment
  (c) out of the balance of the total payment for admission. 35 per cent, of such payment.
(II) within the limits of any other areas –
  (a) out of the first 100 paise of payment for admission. 20 per cent, of such payment.
  (b) out of the next 100 paise of payment of admission. 25 per cent of such payment.
  (c) out of the balance of total payment for admission. 35 per cent, of such payment.