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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in The Maharashtra Tax on Luxuries Act, 1987

(4)For the purposes of sub-section (2) or sub-section (3), the Commissioner may enter and search any place of business of any hotelier, or any other place where the Commissioner has reason to believe that the hotelier keeps or is for the time being keeping any account, registers or documents of his business.