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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2)(a) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958

(a)the officer to receive n turns under section 4 and the intervals. if any, at which returns under that section shall be submitted and the period, within which and the manner in which such officer shall forward the return to the Tax Officer;