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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)For carrying out the purposes of this Act, the State Government shall appoint an officer to be the Commissioner of Luxury Tax for the whole of the State of Maharashtra.