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 46] [Entire Act] State of Maharashtra - Subsection Section 46(2) in The Maharashtra Tax on Luxuries Act, 1987 (2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no further proceeding shall be taken against the accused persons in respect of the same offence.
