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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)from any sum representing the grant-in-aid or the share of the Council in the net proceeds of the taxes, duties, tolls and fees levied by the State and distributed and allocated, as determined by the State Government, on the recommendations of the Finance Commission;