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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Maharashtra - Subsection

Section 26A(3) in The Maharashtra Value Added Tax Act, 2002

(3)Notwithstanding that no appeal has been filed pursuant to the orders or instructions or directions issued under sub-section (1), it shall not be lawful for any appellant, being a party in any appeal, to contend that the Commissioner has acquiesced in the decision on the disputed issue by not filing an appeal in any case.