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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1986

(1)The State Government may, by notification in Official Gazette, make rule for the purposes of giving effect to the provisions of this Act. Such rules may provide for the levy of fees for any of the purposes of this Act and for the refund of any such fees or any part thereof.