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[Cites 0, Cited by 0] [Section 42(8)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(8)(b) in The Maharashtra Tax on Luxuries Act, 1987

(b)wilfully furnishes or causes to be furnished any information or return which he knows to be false, shall, on conviction, be punished with the fine which may extend to one hundred rupees and in case of a continuing offence to a further fine which may extend to ten rupees for each day after the first offence during which the offence continues.