Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2)(a) in The Maharashtra Value Added Tax Act, 2002

(a)filed within [One hundred and eight days] [Substituted 'one hundred and twenty days' by Maharashtra Act No. 31 of 2017, dated 15.4.2017.] from the date on which, the order appealed against is received by the assessee or the Commissioner;