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] [Section 60] [Entire Act] State of Maharashtra - Subsection Section 60(1) in The Maharashtra Agricultural Income Tax Act, 1962 (1)A person shall not be proceeded against for an offence under section 58 or section 59 except at the instance of the Commissioner.
