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 7A] [Entire Act] State of Maharashtra - Subsection Section 7A(5) in The Maharashtra Purchase Tax On Sugarcane Act, 1962 (5)No prosecution for an offence under this Act shall be instituted in respect of the same facts on which a penalty has been imposed under this section.]
