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Bombay High Court Exempts Entertainment Duty For Bon Jovi Concert - (13 Jan 2017)

Bombay High Court has granted an exemption from entertainment duty to international pop star Jon Bon Jovi concert in Mumbai organized twenty years ago, on grounds that it was revoked arbitrarily two weeks after performance.

Tags : BOMBAY HIGH COURT   JON BON JOVI   CONCERT   ENTERTAINMENT DUTY  

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