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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(6) in The Maharashtra Value Added Tax Act, 2002

(6)The Commissioner may, at any time suo motu or on an application; made to him in this behalf, revoke or modify any order made against any person under subsection (2) and thereupon such person shall cease to be disqualified subject to such conditions or restrictions that may be contained in such order.