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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4) in The Maharashtra Agricultural Income Tax Act, 1962

(4)The assessee furnishing a return, as aforesaid shall first pay into a Government treasury, in the manner prescribed, the whole of the tax due from him according to such return; and where he furnishes a revised return and such revised return shows that a larger amount of tax than already paid is payable shall likewise pay into a Government treasury the extra amount of tax.