Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Maharashtra - Subsection Section 51(2A) in The Maharashtra Tax on Luxuries Act, 1987 (2A)[ Any rule made under this Act may be made so as to be retrospective to any date not earlier than the 1st January 1988.] [Sub-section (2A) was inserted by Mart 13 of 200, Section 56.]
