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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Maharashtra Settlement of Arrears in Disputes Act, 2016

(2)Where the arrears in disputes pertain to any assessment period on or after the 1st April 2005 and ending upto the 31st March 2012 under the relevant Act, then the extent of waiver shall be in excess of the requisite amount payable as specified in column (2) of the Table as below :-
Type of Arrears(1) Conditions for Waiver(2) Extent of Waiver(3)
Arrears in disputes related to section 5 of thisAct. (i) The applicant shall pay whole amount of tax and twenty fiveper cent. of outstanding interest out of arrears in disputesafter reducing it by the part payment covered by sub-section (4)of this section.(ii) In case, where the appeal is withdrawn for some of theissues, then the applicant shall pay the whole amount of tax andtwenty five per cent. of outstanding interest out of arrears indisputes relating to the issues withdrawn in appeal and credit ofpart payment covered by sub-section (4) of this section will begiven in proportion to the tax involved in issues withdrawn inappeal. (a) Balance amount of interest, whole amount of penalty out ofarrears in disputes, pertaining to issues withdrawn as providedin section 5.(b) total amount of post assessment interest and penalty accruedupto date of payment of tax made as per column (2) and on paymentof tax considered under sub-section (4) of this sectionpertaining to issues withdrawn as provided in section 5.