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

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

State of Maharashtra - Subsection

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

(a)in case of an appeal against an order, in which claim against declaration or certificate, has been disallowed on the ground of non-production of such declaration or, as the case may be, certificate then, amount of tax, as provided in the proviso to sub-section (6),

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State of Maharashtra - Subsection

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