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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(h) in The Maharashtra Tax on Luxuries Act, 1987

(h)"person" includes any [company, club] [These words were substituted for the words 'Company' by Maharashtra 11 of 1992, Section 37(5).] or association or body of individual whether incorporated or not and also a Hindu undivided family, a firm, a local authority, a State Government and the Central Government;