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 12] [Entire Act] State of Maharashtra - Subsection Section 12(9) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 (9)The recovery agent shall have, for the purpose of survey and recovery of tax, interest and penalty, such powers as may be prescribed.
