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 19] [Entire Act] State of Maharashtra - Subsection Section 19(2) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019 (2)The Commissioner may, by an order specify the forms for the purpose of this Act and the manner in which the form shall be submitted.
