Section 3A(2) in The Maharashtra Motor Vehicles Tax Act, 1958
(2)The provisions of this Act and the Rules made thereunder excluding those relating to refund of tax, shall mutatis mutandis apply in relation to the levy, assessment and collection of the environment tax payable under sub-section (1).] [Sub-section (1F) was inserted by Maharashtra 12 of 2010, Section 2 (w.e.f. 29.4.2010).]
