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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(i)"place of business" includes an office, or any other place which [is used by a person] [These words were substituted for the words 'a hotelier uses' by Maharashtra 17 of 1993, Section 15(3).] for the purposes of his business or where he keeps his books of accounts;