Section 8(2) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
(2)In case, the applicant desires to withdraw the appeal, in respect of certain issues and desires to continue the same for certain other issues, then the applicant, shall specifically state details thereof in withdrawal application filed before the said authorities or the Court, and the provisions of sub-section (1) shall apply mutatis mutandis so far as they relate to the withdrawal and submission of proof of the same.
