Section 82(1)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1)(b) in The Maharashtra Value Added Tax Act, 2002

(b)by a legal practitioner, Chartered Accountant [Cost Accountant or Company Secretary] [These words were substituted for the words 'or Cost Accountant' by Maharashtra Tax Laws (Levy and Amendment) Act, 2013, Section 13(1)(a), (w.e.f. 1-5-2013).] who is not disqualified by or under sub-section (2) or

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State of Maharashtra - Subsection

Section 82(1)(b) in The Maharashtra Value Added Tax Act, 2002