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[Cites 0, Cited by 3] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(xxvi) in The Maharashtra Village Panchayats Act, 1959

(xxvi)under section 124, laying down the maximum and the minimum rates and manner in which and the exemptions subject to which taxes and fees specified in the section shall be leviable: