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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(2)Where, the application for settlement of arrears of tax, interest, penalty or late fee is not in accordance with the provisions of this Act, then, the designated authority may, by order, in writing, reject the application, after giving an opportunity of being heard to the applicant.