Section 85(2)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(b) in The Maharashtra Value Added Tax Act, 2002

(b)any summons issued under sub-section (1) of section 14, or [a defect notice issued under section 20] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(a).] or

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State of Maharashtra - Subsection

Section 85(2)(b) in The Maharashtra Value Added Tax Act, 2002