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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(6) in The Maharashtra Value Added Tax Act, 2002

(6)The High Court may determine any issue which,-
(a)has not been determined by the Tribunal; or
(b)has been wrongly determined by the Tribunal, by reason of a decision on such question of law as is referred to in sub-section (1).