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State of Maharashtra - Section

Section 7A in The Maharashtra Electricity Duty Act, 1958

7A. [ Appeal. [Sections 7A and 7B were inserted by Maharashtra 13 of 1986, Section 6.]

- An appeal against the decision of the authority under sub-section (1) of section 4A shall lie to the State Government and such appeal shall be made within sixty days from the date of the decision.