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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(4) in The Maharashtra Tax on Luxuries Act, 1987

(4)Whoever aids or abets any person in commission of any act specified in sub­sections (1) to (3) shall, on conviction be punished with rigorous imprisonment which shall not be less than three months but which may extend to one year and with fine.