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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4)(d) in The Maharashtra Agricultural Income Tax Act, 1962

(d)in the case of an order under section 29 or sub-section (1) of section 50; confirm or cancel such order or vary it so as either to enhance or reduce the penalty :