Section 12(1)(iii) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(iii) in The Maharashtra Value Added Tax Act, 2002

(iii)on his own motion, if he has reason to believe that any authority has passed such order or taken such action or has made such under-assessment, or has not so acted upon any application,

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State of Maharashtra - Subsection

Section 12(1)(iii) in The Maharashtra Value Added Tax Act, 2002