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 21] [Entire Act] State of Maharashtra - Subsection Section 21(3) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962 (3)Before rejecting any application for remission under this section, the Assessing Officer or the Collector shall record his reasons for such rejection.
