Section 9(2) in The Maharashtra Value Added Tax Act, 2002
(2)The provisions contained in [sub-section (6)] [The word, brackets and figure were substituted by Maharashtra 14 of 2005 (w.e.f 1-4-2005), Section 8(2).] of section 83 regarding rules made by the State Government shall apply mutatis mutandis to any notification issued under sub-section (1) as they apply to the rules made by the State Government.
