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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(6)(c) in The Maharashtra Value Added Tax Act, 2002

(c)notwithstanding anything contained in clause (i) of sub-section (2) of section 85, no appeal shall lie against the order passed under clause (a) above.]