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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in The Maharashtra Tax on Luxuries Act, 1987

(2)In the case of an order passed in appeal by [the Deputy Commissioner or by a Joint Commissioner] [These words were substituted for the word 'an Assistant Commissioner, or' by Deputy commissioner by Maharashtra 32 of 2006 Section 25(b).], a second appeal shall lie to the Commissioner.