Section 12(4) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(4)[ Any person authorised by the Collecting Agent in this behalf shall have for the purposes of levy and collection of the tax such powers as may be prescribed] [This sub-section 4 was substituted by Man. 9 of 1997, Section 43(b), (w.e.f. 1-10-1996).].
