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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2) in The Maharashtra Agricultural Income Tax Act, 1962

(2)require any person whom he has reason to believe to be a trustee, guardian, Common manager or agent to furnish him with a return of the names of the persons for or of whom he is trustee, guardian, common manager, or agent, and of their addresses.