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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)such increase or reduction shall be within the maximum and minimum limits fixed in respect of such tax under [the provisions of this Act or of] [These words were inserted by Maharashtra 10 of 2010, Section 86.] the rules;