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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)[ if the order is made by the Assistant Commissioner of Luxury Tax, or Luxury Tax Officer, or any other officer subordinate to him, to the Deputy Commissioner; [Clauses (a), (b) and (c) were substituted by Maharashtra 32 of 2006, section 2 (a).]