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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(b)the full amount claimed in the notice of assessment from the appellant together with the amount of interest, if any, due thereon till the date of preferring an appeal has been deposited by him in the office of the Authority.