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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(f) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(f)the person who may appear or attend before any authority in connection with any proceedings under the Act, including his qualifications, the conditions subjects to which the persons shall be entitled to appear and attend and, the form of authorisation authorising such person to attend.