Section 3(2A) in The Maharashtra Tax on Luxuries Act, 1987
(2A)[ There shall be levied a tax at the rate of twelve per cent. on the turnover of receipts in respect of luxuries covered by sub-clause (ii) of clause (g) of section 2.] [Sub-section (2A) was inserted by Maharashtra 11 of 1992, Section 38(2).]
