Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Maharashtra - Subsection Section 34(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006 (a)in the case of amount to be so recovered, from the date of receipt of notice of original assessment till the date of recovery thereof;
