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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(1)the following lands and buildings or portions thereof shall not be deemed to be exclusively occupied for public worship or for charitable purposes, namely:-
(a)those in which trade or business is carried on; and
(b)those in respect of which rent is derived, whether rent is or is not applied exclusively to religious or charitable purposes;