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[Cites 0, Cited by 0] [Section 42A(5)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(5)(a) in Maharashtra Industrial Development Act, 1961

(a)the plot holder has obtained whenever necessary letter of intent or industrial licence or registration from the Government of India as required under the Industries (Development and Regulation) Act, 1951; or