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[Cites 0, Cited by 0] [Section 26(6A)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(6A)(d) in The Maharashtra Value Added Tax Act, 2002

(d)in case of an appeal against a separate order imposing only penalty, deposit of an amount, as directed by the appellate authority, which shall not in any case, exceed 10 per cent. of the amount of penalty, disputed by appellant :