Section 3(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 3(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962

(c)in the case of any person or business or class of persons or business not falling within clause (a) or clause (b), such period as may be determined by the Commissioner in this behalf; or

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State of Maharashtra - Subsection

Section 3(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962