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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(5)(ii) in The Maharashtra Value Added Tax Act, 2002

(ii)within six-months from the date on which the said appeal has been filed, if the appeal is filed on or after the commencement of the Maharashtra Tax Laws (Levy, Amendment and Validation) Act, 2017, and refer the case back to the assessing authority for making a fresh assessment under sub-section (7) of section 23.]