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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4) in The Maharashtra Tax on Luxuries Act, 1987

(4)Except for the purposes of prosecution under this Act, or under the Indian Penal Code, no person who is not engaged in the collection of statistics under section 32 or in the administration of this Act shall be permitted to see or have access to any information or any individual return referred to in that section.