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 5] [Entire Act] State of Maharashtra - Section Section 21 in The Maharashtra Value Added Tax Act, 2002 21. [ No notice for assessment in certain cases] [[Section 21 was deleted by Maharashtra 6 of 2011, Section 2 (w.e.f. 1-4-2005). Prior to deleted section 21 was read as under:
