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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2) in The Maharashtra Electricity Duty Act, 1958

(2)The decision recorded by the authority under sub-section (1) shall, subject to any appeal under section 7A to, or revision under section 7B by, the State Government, and the order of the State Government in such appeal or revision, be final.]