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] [Entire Act] State of Maharashtra - Section Section 11 in The Maharashtra Tax on Lotteries Act, 2006 11. Payment of tax applicable after assessment or re-assessment. - The tax payable after assessment or re-assessment shall be paid as per the prescribed procedure.
