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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3) in The Maharashtra Tax on Luxuries Act, 1987

(3)If any such question arises from any order already passed under this Act, no such question shall be entertained for determination under this section but such question may be raised in appeal against or by way of revision of such order.