Section 26(6C) in The Maharashtra Value Added Tax Act, 2002
(6C)The appellate authority or, as the case may be, Tribunal shall stay the recovery of the remaining disputed dues, in the prescribed manner, on filing of an appeal under sub-section (6A) or, as the case may be, sub-section (6B).] [Inserted by Maharashtra Act No. 31 of 2017, dated 15.4.2017.][Explanation. [Inserted by Maharashtra Act No. 14 of 2019, dated 9.7.2019.] - For the removal of doubts, it is hereby clarified that, the provisions of sub-sections (6A), (6B) and (6C) shall be applicable for any appeal, against all such orders, referred to in those sub-sections, irrespective of the period to which the order, appealed against, relates or irrespective of the date on which the proceedings in respect of such order have commenced.] [This proviso was added by the Maharashtra 8 of 2012, Section 24, (w.e.f. 1-5-2012).]
