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

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State of Maharashtra - Subsection

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

(a)of any such particulars in respect of any such statement, returns, accounts, documents, evidence, affidavit or deposition, for the purposes of any prosecution under the Indian Penal Code or the Prevention of Corruption Act, 1947, or this Act, or any other law for the time being in force; or

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State of Maharashtra - Subsection

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