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] [Entire Act] State of Maharashtra - Section Section 21 in The Maharashtra Agricultural Income-Tax Rules, 1962 21. Form of Reference Application. - A reference application under section 39 requiring the Tribunal to refer to the High Court any question of law, shall be in Form 16.
