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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Maharashtra - Subsection

Section 338(2)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)the higher fee levied under clause (ii) of this proviso shall be leviable in addition to any other penalty or liability to which such person may be liable under the provisions of this Act or any rules or by-laws made thereunder.