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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(5)(i) in The Maharashtra Value Added Tax Act, 2002

(i)within nine months from the commencement of the Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 2017, if the appeal is filed prior to the date of commencement of the said Act,