Section 13(4)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(b)in any other case, the Appellate Authority or the Appellate Tribunal, as the case may be, may pass such orders in the appeal as it deems just and proper.

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State of Maharashtra - Subsection

Section 13(4)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987