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 42(5)] [Section 42] [Entire Act] State of Maharashtra - Subsection Section 42(5)(c) in The Maharashtra Tax on Luxuries Act, 1987 (c)fails, without sufficient cause, to furnish any return as required by section 12 by the date and in the manner prescribed, or