Section 43(2)(f) in The Maharashtra Tax on Luxuries Act, 1987

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State of Maharashtra - Subsection

Section 43(2)(f) in The Maharashtra Tax on Luxuries Act, 1987

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Government to any person or persons appointed by Commissioners under the Public Servants (Inquiries) Act, 1850 or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Maharashtra - Subsection

Section 43(2)(f) in The Maharashtra Tax on Luxuries Act, 1987