Section 17(1)(A) in The Maharashtra Tax on Luxuries Act, 1987

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State of Maharashtra - Subsection

Section 17(1)(A) in The Maharashtra Tax on Luxuries Act, 1987

(A)where there has been contravention referred to in sub-clause (i) or (iii) of clause (a), a penalty of an amount not exceeding two thousand rupees or double the sum collected by way of tax, whichever is less,

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State of Maharashtra - Subsection

Section 17(1)(A) in The Maharashtra Tax on Luxuries Act, 1987