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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(2) in The Maharashtra Value Added Tax Act, 2002

(2)The service of any notice, order or communication shall not be called in question, if the said notice, order or communication, as the case may be, has already been acted upon by the dealer or person to whom it is issued or which service has not been called in question at or in the earlier proceedings commenced, continued or finalized pursuant to such notice, order or communication.