Section 61(3)(f) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(3)(f) in The Maharashtra Agricultural Income Tax Act, 1962

(f)of any such particulars where such particulars are relevant in any inquiry into the conduct of an official of the Agricultural Income-tax Department to any person or persons appointed Commissioners under the Public Servants (Inquiries) Act, 1850, or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its function in relation to any matter arising out of such inquiry; or

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State of Maharashtra - Subsection

Section 61(3)(f) in The Maharashtra Agricultural Income Tax Act, 1962