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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(4) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(4)The Commissioner or any appellate or revisional authority may, for reasons to be recorded, remit the whole or any part of the penalty payable by any occupier in respect of any period.