Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(3)No arrears of tax, interest, penalty or late fee, if any, shall be settled under the Act, in case the statutory orders are made or returns or the revised returns are filed after the 16th August 2019.