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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(iv) in Maharashtra Jeevan Authority Act, 1976

(iv)the occasional sale to the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] up to a value not exceeding ten thousand rupees in any one year, of any article in which he or the company regularly trades.