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 83] [Entire Act] State of Maharashtra - Subsection Section 83(1) in The Maharashtra Value Added Tax Act, 2002 (1)The power to make rules under this Act shall be exercisable by the State Government, by notification in the Official Gazette.
