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

[Cites 0, Cited by 1] [Section 26(6A)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

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

(c)in case of an appeal against an order, other than an order, described in clauses (a) and (b) above, an amount equal to 10 per cent. of the amount of tax disputed by the appellant,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

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