Section 85(2) in The Maharashtra Value Added Tax Act, 2002
(2)No appeal shall lie against, -(a)any notice issued under this Act, rules or notifications, or(b)any summons issued under sub-section (1) of section 14, or [a defect notice issued under section 20] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(a).] or[(b-1) an assessment order passed under sub-section (1) of section 23, or] [Clause (b-1) was inserted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(b).][(b-2) an order levying penalty under sub-section (8) of section 29, or;] [Clause (b-2) was inserted by the Maharashtra Value Added Tax (Levy, Amendment and Validation) Act, 2009, Section 9 (w.e.f. 1-7-2009).][(b-3) an order passed under sub-section (2) or (4) of section 30 regarding the interest payable by the dealer under any provision of this Act, or [Clause (b-3) and (b-4) was inserted by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 17(1), (w.e.f. 1-5-2010).](b-4) an intimation issued under sub-section (7) of section 63, or;](c)any order issued on an application for instalment, or(d)[ any order or notice issued under sub-section (1) or (2) of section 34, or] [Clause (d) was Inserted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(c).][(d-1) the order passed under sub-sections (1) and (2) of section 35, or.] [Clause (d-1) was inserted by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 17(2), (w.e.f. 1-5-2010).](e)an order pertaining to the seizure or retention of books of accounts, registers and other documents, or(f)[* * *] [Clause (f) was deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(d).](g)any order or assignment under section 59, or(h)[* * *] [Clause (h) was deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(e).](i)an interim order issued in the course of any proceeding not being an order issued under sub-section (6) of [section 26, or] [Substituted 'section 26' by Maharashtra Act No. 26 of 2018, dated 31.3.2018.].(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.]
