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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Maharashtra - Subsection

Section 145(4) in The City of Nagpur Corporation Act, 1948

(4)No such refund shall be granted unless notice in writing of the circumstances under which it is claimed has been given to the [Commissioner] within three months of the beginning of the period for which a refund is claimed.