Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] State of Maharashtra - Subsection Section 82(5) in The Maharashtra Value Added Tax Act, 2002 (5)The order of the Commissioner shall not take effect until one month of the service thereof or when an appeal is preferred until the appeal is decided.
