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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(1)All such copies and extracts and all information acquired by the Commissioner or person authorized as aforesaid from an inspection of any such factory [unit] [This words was inserted by Maharashtra 60 of 1974, Section 11.] or place of business or from any return submitted under this Act, shall be treated as confidential.