Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26B] [Entire Act] State of Maharashtra - Subsection Section 26B(iii) in The Maharashtra Value Added Tax Act, 2002 (iii)criterion for selection of cases for withdrawal of pending proceedings referred in clause (i).]
