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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(6) in The Maharashtra Value Added Tax Act, 2002 (6)"Commissioner" means the person appointed to be the Commissioner of Sales Tax for the purposes of this Act;[***] [Deleted '(7)' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
