Section 10(3) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
(3)The payment of the requisite amount as determined under this section, shall be made in the form of Chalan prescribed under the Relevant Act or, as the case may be, in Form-MTR-6 prescribed under the Value Added Tax Rules and shall be made on or before the last day specified in section 4, as applicable to the First Phase or the Second Phase.
