Section 26(6A)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 26(6A)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(6A)(b) in The Maharashtra Value Added Tax Act, 2002

(b)in case of an appeal against an order, which involves disallowance of claims as stated in clause (a) above and also tax liability on other grounds, then, an amount equal to 10 per cent. of the amount of tax, disputed by the appellant so far as such tax liability pertains to tax, on grounds, other than those mentioned in clause (a),

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State of Maharashtra - Subsection

Section 26(6A)(b) in The Maharashtra Value Added Tax Act, 2002