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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Maharashtra - Subsection

Section 11A(2) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(2)Every notice issued or order passed in exercise of the powers conferred by sub-section (1) shall, for the purposes of sections 13, 14, 15 and 25, be deemed to be a notice issued or an order passed under this Act.]