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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2)(ii) in The Maharashtra Tax on Luxuries Act, 1987

(ii)who being a legal practitioner, Chartered Accountant or Cost Accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the member of the profession to which he belongs, or