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 39] [Entire Act] State of Maharashtra - Subsection Section 39(8) in The Maharashtra Agricultural Income Tax Act, 1962 (8)Section 5 of the Indian Limitation Act, 1908, shall apply to an application of the Tribunal under sub-section (1) or to the High Court under sub-section (2) or sub-section (3).
