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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(2)An application for a licence shall be in such form, and made in such manner, and shall be accompanied by such fee, [not exceeding five rupees] [These words were inserted by Maharashtra 9 of 1965, Section 2.], as may be prescribed.