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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(13)(ii) in The Maharashtra Entertainments Duty Act, 1923

(ii)for the subsequent two years, at the rate of twenty-five per cent, of the rate of duty leviable under clause (b) and clause (c) of sub-section (1) or, as the case may be, sub-section (3);