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 7] [Entire Act] State of Maharashtra - Subsection Section 7(2) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019 (2)The application shall be made to the designated authority in such form and in such manner, as may be specified by order by the Commissioner.
