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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2)(c) in The Maharashtra Tax on Luxuries Act, 1987

(c)of any such particulars when such disclosure is occasioned by the lawful employment under this Act or any process for the service of any notice for the recovery of any demand; or