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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(5)(b) in The Maharashtra Tax on Luxuries Act, 1987

(b)on proof of payment of such smaller sum, with or without security for such amount of tax, interest or penalty or sum forfeited which remains unpaid, as it may direct.