Section 11(3) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
(3)The applicant shall, within fifteen days of the receipt of the defect notice, correct the defects and make the payment, if any, and submit such application to the designated authority:Provided that, in no case, the applicant shall be permitted to make such payment, as specified in the defect notice, after the 31st August 2019.
