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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(1)Any authority under this Act may, of his own motion or on an application being made in this behalf, rectify any mistake apparent on the face of the record.