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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(3) in The Maharashtra Agricultural Income Tax Act, 1962

(3)If any person has not furnished a return within the time allowed by or under sub-section (1) or sub-section (2), or having furnished a return under either of these sub-sections discovers any omissions or wrong statement therein, he may furnish a return or a revised return, as the case may be, at any time before the assessment is made.