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

State of Maharashtra - Subsection

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

(i)No proprietor of [video exhibition or cinematograph exhibition as the case may be] [These words were substituted for the words 'Cinematograph exhibition' by Maharashtra 22 of 2003 Section 3(c)(vii), (w.e.f. 14-5-2003).] who fails to pay duty under this sub-section shall conduct such [specified in the table under clause (a) or (a-a,), as the case may be] [These words were substituted by Maharashtra 22 of 2003, Section 3(c)(viii).] unless he gives security of such amount and in such manner as the State Government may, by general or special order, specify for the payment of duty under this sub-section.