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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(5)No application shall be rejected merely on the ground that the payment made by the applicant during the First Phase or the Second Phase under the Act is less than the requisite amount.