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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(d) in The Maharashtra Value Added Tax Act, 2002

(d)[ any order or notice issued under sub-section (1) or (2) of section 34, or] [Clause (d) was Inserted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 46(2)(c).]