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 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958 (2)When any return is received by a prescribed Officer he shall forward it to the Tax Officer within the prescribed period and in the prescribed manner.
