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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1) in The Maharashtra Value Added Tax Act, 2002

(1)Subject to such conditions, if any, as may be prescribed, the Commissioner may authorise, either generally or in respect of a particular case or class of cases any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.