Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(l) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(l)"requisite amount" means an amount required to be paid during the First Phase or, as the case may be, the Second Phase under this Act and shall be the aggregate of the following amount paid during the said Phases under this Act towards,-
(i)un-disputed amount of tax, and
(ii)the amount of disputed tax, interest, penalty, late fee, post assessment penalty or post assessment interest, whether levied or not, as determined under section 10 of the Act and as specified in Annexure-A or Annexure-B appended to the Act ;