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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(2) in The Maharashtra Motor Vehicles Tax Act, 1958

(2)[ The interest payable under sub-section (1) shall be calculated for each calendar month or part thereof, during which the tax remains unpaid, at the rate of 2 per cent of the amount of tax in default:Provided that, the amount of interest payable under this section shall not exceed the amount of tax in default]