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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Tax on Luxuries Act, 1987

(2)Every notice issued or order passed in exercise of the power conferred by sub-section (1) shall, for the purposes of sections 35, 36, 37, 38 and 41, be deemed to be a notice issued or an order passed under this Act.