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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1) in The Maharashtra Tax on Luxuries Act, 1987

(1)If the State Government considers that for the purposes of the better administration of this Act, it is necessary so to do it may, by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with by or under this Act.