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State of Maharashtra - Section

Section 15A in The Maharashtra Tax on Luxuries Act, 1987

15A. [ Assessment or reassessment in certain cases. - [Deleted and deemed to have been deleted, w.e.f. 20-1-2005 by Maharashtra 32 of 2006, Section 20.] ] [Section 15A was inserted by Maharashtra 13 of 2004, Section 51(a).]