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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(i) in The Maharashtra Value Added Tax Act, 2002

(i)on receipt of any complaint in the prescribed form from any dealer or person liable to pay tax under this Act or from any authority appointed under section 10, that any particular authority has made in the proceedings of such dealer or person a false or vexatious order or has taken any action under this Act vindictively or has vindictively not acted within a reasonable time upon any application provided for by or under this Act, or