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 8] [Entire Act] State of Maharashtra - Subsection Section 8(ii) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002 (ii)in the case of second and subsequent detection in the same financial year, an amount equal to three times the tax levied or leviable in respect of such goods:
