Section 43(2)(d) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2)(d) in The Maharashtra Tax on Luxuries Act, 1987

(d)of any such particulars to a Civil Court in any suit, to which the Government is a party, which relates to any matter arising out of any proceeding under this Act; or

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State of Maharashtra - Subsection

Section 43(2)(d) in The Maharashtra Tax on Luxuries Act, 1987