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 7] [Entire Act] State of Maharashtra - Subsection Section 7(6) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019 (6)Under any circumstances, the applicant shall not be entitled to any waiver in respect of un-disputed tax.
