Section 42(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ The State Government may refund the amount of any tax, fee or duty paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the State Government may by order determine.] [Section 42 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 40 of 1972, Section 2(1) and (2).]
