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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(j) in The Maharashtra Value Added Tax Act, 2002

(j)[ any order, published by the Commissioner, by virtue of the powers conferred on him by notification issued under section 26-B.] [Added by Maharashtra Act No. 26 of 2018, dated 31.3.2018.]