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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(11)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)any person connected with the management or administration of the company, association or body upon whom an Agricultural Income-tax Officer has served a notice of his intention of treating him as the principal officer thereof;