Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(a) in The Maharashtra Tax on Lotteries Act, 2006

(a)any application not otherwise provided for when presented to a prescribed authority for a prescribed purpose or when presented to the Commissioner shall subject to the provisions of clause (b), be charged with such fee not exceeding one hundred rupees, as may be prescribed, and