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State of Maharashtra - Section
Section 4 in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
4. Designated Authority.
- The duration for the payment of requisite amount and the submission of application under this Act shall be as given in the Table below :-Table| Sr.No. | Particulars | First Phase | Second Phase | |
| (1) | (2) | (3) | (4) | |
| (a) | Payment of requisite amount to be paid. | Commencing on or the after 1st April 2019 andending on or before the 31st July 2019. | Commencing on or after the 1st August 2019 andending on or before the 31st August 2019. | |
| (b) | Duration for submission of application. | Commencing on or after the 1st April 2019 andending on or before the 31st July 2019. | Commencing on or after the 1st August 2019 andending on or before the 31st August 2019. |