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State of Maharashtra - Section

Section 26 in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

26. Power to delegate.

- The Commissioner may, subject to such conditions and restrictions as the State Government may by general or special order impose, by order in writing delegate to the authorities subordinate to him, either generally or as respects any particular matter or class of matter any of his powers under this Act.