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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)where such Government dues are enhanced in such appeal or proceedings, the Commissioner shall serve upon the hotelier or person, as the case may be, another notice only in respect of the amount by which such Government dues are enhanced and any recovery proceedings in relation to such Government dues are covered by the notice or notice of demand served upon him before the disposal of such appeal or proceedings may, without the service of any fresh notice, be continued from the stage at which such proceedings stood immediately before such disposal;