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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(3) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(3)The amount of any penalty imposed under this section shall be paid by the occupier into a Government Treasury or the Reserve sank of India within ten days of the service of a notice by the Commissioner for this purpose.