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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(4)In making any rules, the State Government, may direct that a breach thereof shall be punishable with fine not exceeding two thousand rupees, and when the offence is a continuing one, with a daily fine not exceeding one hundred rupees during the continuance of the offence.