Section 5A in The Maharashtra Tax on Sale of Electricity Act, 1963
5A. [ Purposes for which Fund may be expended. - Deleted by Maharashtra 5 of 2008, Section 9(c), (w.e.f. 22-2-2008).] [[Section 5A was deleted by Maharashtra 5 of 2008, Section 10, (w.e.f. 22-2-2008).
