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[Cites 0, Cited by 2] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2) in The Maharashtra Value Added Tax Act, 2002

(2)The Commissioner may direct that the determination shall not affect the liability under this Act of the applicant or, if the circumstances so warrant, of any other person similarly situated, as respects any sale or purchase effected prior to the determination.