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

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

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

(e)wilfully obstructs the authorised officer referred in clause (b) from seizing or taking possession of books, records, funds or property of the Authority under section 52; or

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State of Maharashtra - Subsection

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