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 13] [Entire Act] State of Maharashtra - Subsection Section 13(9) in The Maharashtra Tax on Luxuries Act, 1987 (9)Any assessment made under this section shall be without prejudice to any penalty, or prosecution for an offence, under this Act.
