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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(3)(i) in The Maharashtra Agricultural Income Tax Act, 1962

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in connection with agricultural income-tax proceedings against a legal practitioner, agricultural income-tax practitioner or chartered accountant, to the authority empowered to take disciplinary action against members practising the profession of a legal practitioner, agricultural income-tax practitioner or chartered accountant, as the case may be.