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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Maharashtra - Subsection

Section 11A(2) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958

(2)No order shall be passed under this section which in likely to affect any person adversely unless such person is given a reasonable opportunity of being heard by the State Government or as the case may be, the Officer designated.