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[Cites 0, Cited by 4] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(5) in The Maharashtra Value Added Tax Act, 2002

(5)Any tax, penalty, interest, fine or sum forfeited, which remains unpaid after the service of notice under sub-section (4), or any instalment not duly paid or any amount due or payable under this Act, shall be recoverable as an arrears of land revenue.