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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(4)The Commissioner may, of his own motion, revise any order passed by any authority other than the Tribunal under this Act:Provided that, no order shall be revised by the Commissioner under this sub­section after the expiry of three years from the passing of the impugned order.