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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(v) in Nagpur Improvement Trust Act, 1936

(v)having a share or interest in the occasional sale of an article in which he regularly trades to the Trust to a value not exceeding, in any one year, such amount as the Trust, with the sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government, may fix in this behalf.