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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3)(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(a)The officer so designated may, after giving a reasonable opportunity to the appellant and the Authority, of being heard, by an order confirm, reduce, enhance or annul the assessment of fee.