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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Maharashtra - Subsection

Section 24A(2) in The Maharashtra Apartment Ownership Act, 1970

(2)The State Government may refund the amount of any duty or fee paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the State Government may be order determine.]