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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4)(b) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(b)The amount of tax assessed under section 7 or found due under section 14 or 15 in respect of any period less any sum already paid by the employer or person in respect of such period shall be paid by the employer or person liable therefor into the Government Treasury within fifteen days from the date of service of notice of demand issued by the Commissioner in respect thereof.