Section 36(5)(a) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(5)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)without payment of the tax with interest or penalty (if any), or as the case may be, of the interest or penalty or both and of the sum forfeited, on the appellant furnishing in the prescribed manner security of such amount as it may direct, or

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State of Maharashtra - Subsection

Section 36(5)(a) in The Maharashtra Tax on Luxuries Act, 1987