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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(5) in The Maharashtra Tax on Luxuries Act, 1987

(5)The order of the [Joint Commissioner] [These words were substituted for the words 'Deputy Commissioner,' by Maharashtra 32 of 2006, Section 26(b).] shall not take effect until one month of the making thereof or when an appeal is preferred until the appeal is decided.