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State of Maharashtra - Section

Section 7D in The Maharashtra Purchase Tax On Sugarcane Act, 1962

7D. Interest on delayed refund.

- Where an amount required to be refunded by the Commissioner to any occupier by virtue of an order issued under this Act is not so refunded to him within ninety days from the date of the order, the State Government shall, pay such occupier simple interest at the rate of six per cent, per annum on the said amount from the date immediately following the expiry of the period of ninety days from the date of such order.]