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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(1)The applicant shall make a separate application for each class of arrears given in clause (c) of sub-section (1) of section 2, under the Relevant Act, on or before the last date provided for the period of Phases mentioned in Annexure-A or Annexure-B.