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

State of Maharashtra - Subsection

Section 26A(4) in The Maharashtra Value Added Tax Act, 2002

(4)The Court or, as the case may be, Tribunal hearing such appeal shall have regard to the orders, instructions or directions issued under sub-section (1) and the circumstances under which such appeal was filed or not filed in respect of any case.