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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3)(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(e)having a share or interest in the occasional sale to the Council of any article in which he regularly trades, or in the purchase from the Council of any article, to a value in either case not exceeding in any official year two thousand rupees, or such higher amount not exceeding ten thousand rupees as the Council with the sanction of the State Government may fix in this behalf; or