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 36] [Entire Act] State of Maharashtra - Subsection Section 36(4) in The Maharashtra Tax on Luxuries Act, 1987 (4)Subject to the provisions, of section 40, no appeal shall be entertained unless it is filed within sixty days from the date of communication of the order appealed against.
