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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1)(d) in The Maharashtra Value Added Tax Act, 2002

(d)any person, who, immediately before the commencement of this Act, was qualified to appear as a sales tax practitioner under any earlier law and who is not disqualified by or under sub-section (2),