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 0] [Section 56] [Entire Act] State of Maharashtra - Subsection Section 56(5) in The Maharashtra Value Added Tax Act, 2002 (5)The Commissioner, in so far as he may, shall decide the applications for determination in the chronological order in which they were filed.
