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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Maharashtra Casinos (Control and Tax) Act, 1976

(4)The State Government may, on application made to it, renew the licence granted under this Act, on payment of the fee prescribed for renewal of a licence or refuse to renew any such licence without assigning any reasons; but the reasons for such refusal shall be stated on its record.