Section 9(4) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(4)[ The Commissioner may, subject to such conditions and limitations as may be prescribed, and for reasons to be recorded in writing, remit the whole or any part of the interest payable in respect of any period under this section.] [Sub-section (4) as inserted by Maharashtra 17 of 1993 (w.e.f. 1-5-1993).]
