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 3] [Entire Act] State of Maharashtra - Subsection Section 3(4) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002 (4)The tax levied under sub-section (1) or (2) shall be payable by the importer in such manner and within such time as may be prescribed.
