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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(3)(d) in The Maharashtra Value Added Tax Act, 2002

(d)any such particulars to [a Civil Court or Tribunal constituted under any Central law] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 41 (w.e.f. 1-4-2005).] in any suit, to which the Government is a party, which relates to any matter arising out of any proceeding under this Act; or