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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(3) in The Maharashtra Tax on Luxuries Act, 1987

(3)On receipt of such application, the prescribed authority shall, subject to the rules, issue a fresh certificate of registration, in the prescribed form to the applicant; and thereupon the fresh certificate of registration, so issued, shall for all the purposes of the Act, be deemed to be a certificate of registration issued under section 8.