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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(3)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)in case where the amount involved exceeds Rs. 50,000 during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine;