Section 2(1)(m) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

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State of Maharashtra - Subsection

Section 2(1)(m) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(m)"return dues" means the amount of tax, interest or late fee, admitted in the return or the revised return filed under the Relevant Act in respect of the specified period but which has remained un-paid either wholly or partly, at any time on or before the 16th August 2019 ;

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State of Maharashtra - Subsection

Section 2(1)(m) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019