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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in The Maharashtra Value Added Tax Act, 2002

(2)For the removal of doubts, it is hereby declared that no fresh notice of demand shall be necessary in any case where the amount of Government dues is not varied as a result of any order passed in appeal or the proceeding under this Act.