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Bombay HC: Writ Petition Not Maintainable as Statutory Alternative Remedy is Available Under MVAT Act - (02 Nov 2021)

SALES TAX/VAT

Bombay High Court has ruled that the writ petition is not maintainable as Statutory Alternative Remedy is available for under Maharashtra Value Added Tax Act, 2002 (MVAT).

Tags : BOMBAY HIGH COURT   WRIT PETITION  

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