Section 4B in The Maharashtra Tax on Luxuries Act, 1987
4B. Application of certain sections to supplier of beedi.
- [Deleted and deemed to have been deleted w.e.f. 20-1-2005, by Maharashtra 32 of 2006, Section 15].] [Sections 4A and 4B were Inserted by Maharashtra 22 of 2001, 5. 26 but not brought into force.]
