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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3) in The Maharashtra Tax on Luxuries Act, 1987

(3)Where any such rectification has the effect of reducing the amount of the tax or interest or penalty or the amount of forfeiture, the Commissioner shall, in the prescribed manner, refund any amount due to such person.