Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(2)The provisions of foregoing clauses shall be applicable mutatis mutandis to the return dues or, as the case may be, as per the recommendations made in respect of tax, interest or late fee by the auditor in the audit report.