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

State of Maharashtra - Subsection

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

(v)no facilities provided in the complex as specified in the notification issued under clause (f-a) of section 2, shall be discontinued or curtailed, without prior permission of the Government.