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[Cites 0, Cited by 0] [Section 32(8)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(8)(c) in The Maharashtra Value Added Tax Act, 2002

(c)Nothing in the certificates issued under this sub-section shall be a bar on the Commissioner to initiate or continue any proceedings including recovery proceedings, if it is subsequently found that the certificates were issued on the basis of incomplete or erroneous information.