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

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State of Maharashtra - Subsection

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

(j)of any such particulars to the Director, Bureau of Economics and Statistics or any officer serving under him or to any person or persons authorised under section 32 as may be necessary for enabling the Director or such person or persons to work out the incidence of tax on any particular class of receipt or on receipts generally.

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State of Maharashtra - Subsection

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