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[Cites 0, Cited by 9] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Maharashtra Value Added Tax Act, 2002

(2)Every notice issued or order passed in exercise of the powers conferred by sub-section (1) shall, for the purposes of sections 24, 25, 26, 27 and 85 be deemed to be a notice issued or an order passed under the said Act.