Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(2) in The Maharashtra Tax on Luxuries Act, 1987 (2)No order shall be passed under this section which adversely affects any person, unless such person has been given reasonable opportunity of being heard.
