Section 45(1)(c) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

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State of Maharashtra - Subsection

Section 45(1)(c) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(c)knowingly fails to comply with any requisition made or wilfully furnishes false return, statement, accounts, return or proceedings, under clause (c) or (d) of section 50; or

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State of Maharashtra - Subsection

Section 45(1)(c) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995