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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(6) in The Maharashtra Agricultural Income Tax Act, 1962

(6)The Commissioner may at any time suo motu or on an application made to him in this behalf, revoke any order made against any person under sub-section (2), and thereupon, such person shall cease to be disqualified.