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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Tax on Luxuries Act, 1987

(1)The amount of tax due from a hotelier liable to pay tax shall be assessed separately for each year during which he is so liable:Provided that, the Commissioner may, subject to such conditions as may be prescribed, assess the tax due from any hotelier during a part of a year.