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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(7)(iii) in The Maharashtra Value Added Tax Act, 2002

(iii)The Fund shall be administered in the prescribed manner; and the amount in the Fund shall be utilised for meeting the expenses of any activities related to consumer protection and guidance as the State Government may direct, and for giving grant in the prescribed manner to any voluntary consumer organisation, society, association, body or institution engaged in providing for the better protection of the interests of the consumers and having such qualifications as may be prescribed.