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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1)(i) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(i)any right, obligation or liability already acquired, accrued or incurred for anything done or suffered, in respect of any period preceding the date of coming into force of these amendments;