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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(2)If any person liable to pay tax under this Act, having furnished return under sub-section (1), discovers any omission or incorrect statement therein, he may, furnish a revised return before the expiry of three months from the last date prescribed for furnishing the original return.