Section 12(1)(b) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra Tax on Luxuries Act, 1987

(b)to furnish a consolidated return relating to all or any of the places of business of the hotelier in the State for the said period, or for such different period,

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State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra Tax on Luxuries Act, 1987