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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(1) in The Maharashtra Agricultural Income Tax Act, 1962

(1)The State Government may, by notification in the Official Gazette, make provision for the granting of relief in respect of agricultural income on which both agricultural income-tax under this Act and other income-tax have been paid.