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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

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

(b)of any such particulars to the State Government or to any person acting in the execution of this Act, for the purposes of carrying out the object of this Act; or