Section 26A(6) in The Maharashtra Value Added Tax Act, 2002
(6)The provisions of sub-section (7) of section 23, so far as it relates to the giving effect to the Court order, shall also apply to the cases where the Commissioner has not filed the appeal as provided under sub-section (2) of this section.]. [Added by Maharashtra Act No. 31 of 2017, dated 15.4.2017.]
