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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(1)Any person aggrieved by any order passed under this Act, by the Collector or any officer authorised under section 24 may appeal against such order to the Commissioner or to such officer as the State Government may appoint in this behalf.