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

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State of Maharashtra - Subsection

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

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in connection with proceedings under this Act against a legal practitioner, tax practitioner or, Chartered Accountant, to the authority empowered to take disciplinary action against members practising the profession of a legal practitioner, tax practitioner or Chartered Accountant, as the case may be; or

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State of Maharashtra - Subsection

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