Section 34(1)(a) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(a) in The Maharashtra Agricultural Income Tax Act, 1962

(a)where an appeal against the order lies to the Assistant Commissioner or to the Tribunal, the time within which such: appeal may be made has not expired; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 34(1)(a) in The Maharashtra Agricultural Income Tax Act, 1962