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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Maharashtra - Subsection

Section 11A(1)(iv) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(iv)[the Deputy Commissioner] [These words were substituted by Maharashtra 32 of 2006 (w.e.f. 20-6-2006).] of Profession Tax shall have and exercise all the powers (except the powers of arrest and confinement of defaulter in a civil jail) and perform all the duties of the Assistant of Deputy Collector under the said Code;