Section 12(2)(fa) in The Maharashtra Lifts Act, 1939

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(fa) in The Maharashtra Lifts Act, 1939

(fa)the fee payable in respect of an application for a licence for the working of a lift under section 7 and the annual fee payable for inspection of a lift under section 11, which fees may be different for different classes of lifts, and the manner of paying such fees,

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State of Maharashtra - Subsection

Section 12(2)(fa) in The Maharashtra Lifts Act, 1939