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 8] [Entire Act] State of Maharashtra - Subsection Section 8(3) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019 (3)The provisions of section 5 shall be applicable in the cases where the applicant withdraws appeal as mentioned in sub-section (2) above.
