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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Maharashtra - Subsection

Section 348(3) in The City of Nagpur Corporation Act, 1948

(3)Except when it is in this Act, or in any rule or by-law made thereunder, otherwise expressly provided, for every such licence or written permission a fee may be charged at such rate as may be fixed by the Corporation and such fee shall be payable by the person to whom the licence is granted.