Section 6(1)(a) in The Maharashtra Tax on Luxuries Act, 1987

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State of Maharashtra - Subsection

Section 6(1)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)if the business carried on by the hotelier is continued after his death by his legal representative or any other person, such legal representative or other person shall be liable to pay the tax including any penalty or interest due from such hotelier under this Act in like manner and to the same extent as the deceased hotelier; or

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State of Maharashtra - Subsection

Section 6(1)(a) in The Maharashtra Tax on Luxuries Act, 1987