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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1) in The Maharashtra Non-Trading Corporations Act, 1959

(1)Any person may inspect any documents kept by the Registrar, being documents filed or registered by him in pursuance of this Act, or making a record of any fact required or authorised to be recorded or registered in pursuance of this Act, on payment for each inspection, of a fee of two rupees.