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

State of Maharashtra - Subsection

Section 7(7) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

(7)Subject to the other provisions of this Act, the applicant shall be entitled to the waiver of disputed tax, interest, penalty or the late fee, to the extent as determined in accordance with section 10.