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 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(iv) in The Maharashtra Tax on Luxuries Act, 1987

(iv)[the Senior Deputy Commissioner of Luxury Tax and the Deputy Commissioner of Luxury Tax] [These words were substituted for the words 'the Deputy Commissioner of Luxury Tax' by Maharashtra 25 of 2007, Section 4.] shall have and exercise all the powers (except the powers of arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Assistant or Deputy Collector under the said Code;