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Bombay HC Allows Hotels, Restaurants & Bars to Pay Hiked License Fee by June 1 - (15 May 2020)

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Bombay High Court has granted hotels, bars and restaurants in the State of Maharashtra, extension of time to pay license fee at pre-revised rate till 1st June, 2020 on account of exigency of the situation created due to the outbreak of the Covid-19 pandemic.

Tags : BOMBAY HIGH COURT   LICENSE FEE  

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