Section 59(3) in The Maharashtra Value Added Tax Act, 2002
(3)Where no proceedings are pending before any authority, then any authority having appropriate jurisdiction over a person or dealer, may initiate and complete any proceedings whatsoever.Explanation I. - In this section, the word "proceedings" in relation to any dealer means all proceedings under this Act in respect of any period, which may be pending on the date of such order or which may have been completed on or before such date, and also includes all proceedings under this Act which may be commenced after the date of such order in respect of the said period in relation to such dealer.Explanation II. - [* * *] [This Explanation II was deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 33.]
