Section 61(3)(h) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(3)(h) in The Maharashtra Agricultural Income Tax Act, 1962

(h)of 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 or the Indian Stamp Act, 1899, to impound an insufficiently stamped document; or

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State of Maharashtra - Subsection

Section 61(3)(h) in The Maharashtra Agricultural Income Tax Act, 1962