Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Maharashtra - Subsection Section 33(2) in The Maharashtra Tax on Luxuries Act, 1987 (2)The Commissioner may direct that the determination shall not affect the liability of any person under this Act, as respects the period prior to the determination.
