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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958

(3)Distraints under sub-section (2) may also be made by such Officer or class of officer as the State Government may, by general or special order, direct and the officer making any such distraint shall forward the proceedings thereof together with the distrained articles to the Collector for further action under sub-section (2).