Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(ii) in The Maharashtra Tax on Luxuries Act, 1987

(ii)the Additional Commissioner of Luxury Tax shall have and exercise all the powers and perform all the duties of the Additional Commissioner under the said Code;