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 16] [Entire Act] State of Maharashtra - Subsection Section 16(2) in The Maharashtra Motor Vehicles Tax Act, 1958 (2)The amount of [any tax and interest] [These word were substituted for the word 'tax' by Maharashtra 22 of 1979, Section 15(b).] due shall be recoverable as if it were a fine.
