Section 84(2) in The Maharashtra Value Added Tax Act, 2002
(2)The Commissioner may, by notification in the Official Gazette, require any class of registered dealers, migrating to the Maharashtra Goods and Services Tax Act to furnish any other information in the prescribed manner.] [Sub-sections (5) and (6) added by the Maharashtra Act No. 14 of 2005 (w.e.f. 1-4-2005), Section 36.]
