Section 43(2)(g) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2)(g) in The Maharashtra Tax on Luxuries Act, 1987

(g)of such facts to an officer of the Central Government or a State Government as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it; or

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State of Maharashtra - Subsection

Section 43(2)(g) in The Maharashtra Tax on Luxuries Act, 1987