Section 58(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 58(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)to produce or cause to be produced, on or before the last date allowed by the Agricultural Income-tax Officer under subsection (5) of section 22 or the date mentioned in the notice under the said sub-section, whichever is the later, such accounts, or documents as are referred to in the notice,

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State of Maharashtra - Subsection

Section 58(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962