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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(o) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(o)"statutory order" means any order passed under the Relevant Act, raising the demand of tax, interest, penalty or late fee payable by the applicant ;