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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(6)(b) in The Maharashtra Tax on Luxuries Act, 1987

(b)in an appeal against an order levying interest or penalty, the appellate authority may conform or cancel such order or vary it so as either to enhance or to reduce the interest or penalty;