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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Advertisements Tax Act, 1967

(a)keep such books, records and accounts in relation to the business as the State Government may direct, and (except in so far as the State Government dispenses with this requirement) preserve for six months or any longer period required by the State Government all books, records, accounts or documents relating to the business;