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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(i) in The Maharashtra Value Added Tax Act, 2002

(i)an interim order issued in the course of any proceeding not being an order issued under sub-section (6) of [section 26, or] [Substituted 'section 26' by Maharashtra Act No. 26 of 2018, dated 31.3.2018.].