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 26(6B)] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(6B)(d) in The Maharashtra Value Added Tax Act, 2002 (d)in case of an appeal against any other order, an amount, as directed by the Tribunal :