Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)any person from whom any amount of money is due, or may become due to a hotelier on whom notice has been served under sub-section (4) of section 18, or