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

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(2)The authority to whom an application is made under sub-section (1) on being satisfied that the application is in conformity with the provision of this Act and the rules made thereunder, shall register the applicant and grant the applicant a certificate of registration, in the prescribed form.