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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(g) in The Maharashtra Motor Vehicles Tax Act, 1958

(g)to prescribe the instalments of contribution and the manner in which and the dates on which they shall be paid under section 11 [* * * *] [The words 'and the manner in which the amount standing to the credit of the State Road Fund shall be expended under that section' were deleted Maharashtra 5 of 2008, Section 3.];