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

State of Maharashtra - Subsection

Section 7B(3) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(3)The Commissioner or any appellate or revisional authority may, for reasons to be recorded, remit the whole or any part of interest payable by any occupier in respect of any period.]