Section 58(1)(iii) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 58(1)(iii) in The Maharashtra Agricultural Income Tax Act, 1962

(iii)if a person aids or abets any other person in the commission of any act specified in any of the sub-clauses of clause (i) or of clause (ii), he shall, on conviction, be punished with simple imprisonment which may extend to six months or with fine not exceeding two thousand rupees or with both.

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State of Maharashtra - Subsection

Section 58(1)(iii) in The Maharashtra Agricultural Income Tax Act, 1962