Section 13(3)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(b)No appeal shall be entertained by the Appellate Authority or by the Appellate Tribunal unless it is filed within sixty days from the date of communication of the order appealed against:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 13(3)(b) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987