Section 23(5)(a) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(5)(a) in The Maharashtra Agricultural Income Tax Act, 1962

(a)fails to make a return required by any notice given under sub-section (2) of section 22, and has not made a return or a revised return under sub-section (3) of that section, or

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State of Maharashtra - Subsection

Section 23(5)(a) in The Maharashtra Agricultural Income Tax Act, 1962