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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(1)For the purposes of this Act, the Commissioner, may from time to time, by notification published in the Official Gazette, notify the transactions that may constitute an issue.