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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(v) in The Maharashtra Value Added Tax Act, 2002

(v)the Assistant Commissioner and the Sales Tax Officer shall have and exercise all the powers (except the powers of confirmation of sale and arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Tahsildar under the said Code.