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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(3)(h) in The Maharashtra Value Added Tax Act, 2002

(h)any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Bombay Stamp Act, 1958 (Bombay10 of 1958) or the Indian Stamp Act, 1899 (II of 1899), to impound an insufficiently stamped document; or