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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(2) in The Maharashtra Tax on Luxuries Act, 1987

(2)Every hotelier, who is required to obtain a fresh certificate under sub-section (1), shall apply in such form, manner and time and to such authority, as may be prescribed; and such application shall be accompanied by the existing certificate of registration together with all additional copies thereof, if any, issued to him.