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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(1) in The Maharashtra Motor Vehicles Tax Act, 1958

(1)If any tax due in respect of any motor vehicle is not paid in time as provided by or under this Act, by any person liable for the payment thereof, such person shall be liable to pay, in addition to the tax payable, an interest form the first day of the period for which the tax is due.