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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(b)[Special Commissioner, Additional Commissioners], Joint Commissioners, Deputy Commissioners, Assistant Commissioners, [,Profession Tax Officers and such other officers and persons (with such designation) as the State Government thinks necessary] [Substituted 'and Profession Tax Officers' by Maharashtra Act No. 26 of 2018, dated 31.3.2018.] shall within the limit of such area as the Commissioner may specify by notification in the Official Gazette, to be within their jurisdiction, exercise such powers and perform such duties of the Commissioner under this Act, as the Commissioner may, from time to time, by notification published in the Official Gazette, delegate to them either generally or as respects any particular matter or class of matters.]