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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(2)(ii) in The Maharashtra Agricultural Income Tax Act, 1962

(ii)who being a legal practitioner or chartered accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs, or