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

(ii)on receipt of a report from the Tribunal that, a particular authority has knowingly or wilfully under-assessed any dealer or person or has passed a false or vexatious order or has taken any action under this Act vindictively, or has vindictively not acted in any reasonable time upon any application provided, for, by or under this Act, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

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