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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Maharashtra - Subsection

Section 338(2)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)for every such licence at such rates as shall from time to time be specified in the respective provision of the by-laws relating to the grant of such licence; and