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State of Maharashtra - Section

Section 80 in The Maharashtra Value Added Tax Act, 2002

80. Application of Sections 4 and 12 of Limitation Act.

- In computing the period of limitation laid down under sections 25, 26 and 27, the provisions of sections 4 and 12 of the Limitation Act, 1963 (36 of 1963), shall, so far as may be, apply.