Section 2(2)(b) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

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State of Maharashtra - Subsection

Section 2(2)(b) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(b)documents or other matters shall be deemed to be distributed if they are distributed to persons or places whether within or without the State and the expression “ distribution ” shall be construed accordingly ; and

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State of Maharashtra - Subsection

Section 2(2)(b) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958