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[Cites 0, Cited by 2] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(i) in The Maharashtra Value Added Tax Act, 2002

(i)the Commissioner of Sales Tax shall have and exercise all the powers and perform all the duties of the Commissioner under the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966);