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State of Maharashtra - Section

Section 37 in The Maharashtra Agricultural Income Tax Act, 1962

37. Application of sections 4 and 12 of Limitation Act IX of 1908.

- In computing the period laid down under sections 31, 33, 34 and 39, the provisions of sections 4 and 12 of the Indian Limitation Act, 1908 shall, so far as may be, apply.