Section 58(1)(d) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1)(d) in The Maharashtra Agricultural Income Tax Act, 1962

(d)to keep true account of the agricultural produce raised or received by him as required by section 46, or when directed so to do under that section to keep any account or record in accordance with the direction; or

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State of Maharashtra - Subsection

Section 58(1)(d) in The Maharashtra Agricultural Income Tax Act, 1962