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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Tax on Lotteries Act, 2006

(2)Every Promoter required to obtain a certificate of registration under sub­section (1) shall apply in such form, manner, time and to such authority, as may be prescribed. Such application shall be accompanied by the one-time prescribed fee.