Section 18(4)(a) in The Maharashtra Tax on Luxuries Act, 1987

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State of Maharashtra - Subsection

Section 18(4)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)The amount of tax-

(i)due where returns has been furnished without full payment thereof, or

(ii)assessed or reassessed for any period under section 13 or section 15 less any sum already paid by the hotelier in respect of such period, or