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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(II) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(II)in respect of land or building used for non-residential purposes, three times, the amount of tax leviable in respect thereof in the year immediately preceding such date on and from which such tax is levied on capital value: