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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(2)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)prescribe the procedure to be followed on application for refunds allowable under this Act;
(ba)[ provide for fees not exceeding fifty naye paise payable (in court-fee stamps) in respect of an application for a certified copy of any order passed or any document produced or filed in any proceedings, under this Act;] [Clause (ba) was inserted by Maharashtra 21 of 1964, Section 6.]