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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1)(c) in The Maharashtra Agricultural Income Tax Act, 1962

(c)by an agricultural income-tax practitioner who possesses the prescribed qualifications and is entered in the list which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2).