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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(5) in The Maharashtra Tax on Luxuries Act, 1987

(5)Where any books of accounts, other documents or money are found in the possession or control of any person in the course of search, it shall be presumed, unless the contrary is proved, that such books of accounts, other documents or money belong to such person.