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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Maharashtra - Subsection

Section 4C(2) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(2)The tax collector shall pay such amount into the Government Treasury in the manner specified in the notification. The amount so paid under this section shall be deemed to have been paid on behalf of such person, from whom the said amount by way of tax is collected.