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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Maharashtra - Subsection

Section 12A(b) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(b)any person who holds or may subsequently hold money for or on account of such [occupier of the factory or the unit] [These words were substituted for the words 'occupier of the factory' by Maharashtra 60 of 1974, Section 12.]