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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Maharashtra - Subsection

Section 4B(1) in The Maharashtra Entertainments Duty Act, 1923

(1)If the [local authority] is satisfied that the returns required to be furnished by or under this Act in respect of any entertainment in respect of which the entertainments duty is payable under section 3 are correct and complete, it shall assess the amount of entertainments duty due on the basis of such returns.