(3)Every notice issued or order passed in exercise of the powers conferred by sub-section (2) shall, for the purposes of this Act, be deemed to be a notice issued or an order passed under this Act.] [Sub-sections (2) and (3) were added by Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 30 of 1997, Section 5, (w.e.f. 15-5-1997).]
