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

State of Maharashtra - Subsection

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

(b)In case of violation of the terms and conditions prescribed by the State Government under clause (a), the exemptions shall be liable to be withdrawn and the duty shall be levied and collected with effect from the date of commencement of the exemption at the rate specified in clause (c) of sub-section (1) of section 3, alongwith the interest leviable at the rate specified in section 9B.]