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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Maharashtra - Subsection

Section 26A(1) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(1)The Commissioner may, if he considers that for the purposes of better administration of this Act, it is necessary so to do, he may, by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or in connection with this Act.