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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(6) in The Maharashtra Tax on Luxuries Act, 1987

(6)The provisions of this section shall mutatis mutandis apply in respect of any other certificate issued by or under the provisions of this Act as they apply in respect of the certificate of registration.] [Section 8A was inserted by Maharashtra 32 of 2006, Section 19.]