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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(1)The tax shall be collected -
(a)[ in Cantonments by the Collector of the district; and] [Clause (a) was substituted for the original by Maharashtra 26 of 1963, Section 3, Second Schedule.]
(b)in other municipal area, by the municipality.