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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(h) in The Maharashtra Electricity Duty Act, 1958

(h)prescribe the procedure for referring questions to the authority, and for filing an appeal to the State Government against the decision of such authority, under paragraph II of the Schedule;]