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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(5)(h) in The Maharashtra Tax on Luxuries Act, 1987

(h)voluntarily obstructs any officer making inspection or search or seizure under section 30, shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine.