Section 17(2)(d) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(d) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(d)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion to the State Government, necessary for giving effect to the purposes of this Act:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 17(2)(d) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987