Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Maharashtra - Subsection Section 54(c) in The Maharashtra Tax on Luxuries Act, 1987 (c)specifies that the officers appointed under said Act shall have jurisdiction for such area which has been assigned to each one of them under the Sales Tax Act, respectively,
