Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(5) in Maharashtra Settlement of Arrears in Disputes Act, 2016 (5)"Commissioner" means a officer appointed as the Commissioner of Sales Tax under sub-section (1) of section 10 of the Maharashtra Value Added Tax Act, 2002 ;
