Section 43(2)(h) in The Maharashtra Tax on Luxuries Act, 1987

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State of Maharashtra - Subsection

Section 43(2)(h) in The Maharashtra Tax on Luxuries Act, 1987

(h)of any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Bombay Stamp Act, 1958 or the Indian Stamp Act, 1899, to impound an insufficiently stamped document; or

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State of Maharashtra - Subsection

Section 43(2)(h) in The Maharashtra Tax on Luxuries Act, 1987