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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(6)(ii) in The Maharashtra Value Added Tax Act, 2002

(ii)if the appellant fails to pay the amount so, enhanced, within such time as mentioned in the order by the appellate authority or Tribunal, the amount in dispute shall be recoverable and all orders to the contrary shall stand vacated;