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 16(1)] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(1)(b) in The Maharashtra Tax on Luxuries Act, 1987 (b)failed, without reasonable cause, to comply with any notice in respect of the proceeding under section 13, 15, 30 or 38: or