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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15)(j) in The Maharashtra Entertainments Duty Act, 1923

(j)"video exhibition" means an exhibition of a cinematograph film or moving pictures or series of pictures organized for a financial gain by playing or-re-playing a [a pre-recorded cassette or disc or both by means of a video cassette player or recorder or video disc player or recorder or any such similar apparatus] [These words were substituted for the words 'a pre-recorded casette by means of video casettee player or recorder', by Maharashtra 10 of 1993, Section 2(11)(a).] either on the screen of a television set or video-scope or otherwise, [other than by means of any type of antenna or cable television] [These words were inserted by Maharashtra 10 of 1993, Section 2(11)(b).] at a residential or non-residential place of entertainment, other than a hotel or a public vehicle, which is or is not licensed under the Bombay Cinemas (Regulation) Act, 1953 and the rules made thereunder or under any law for the time being in force;