Section 61(1)(c) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(c) in The Maharashtra Value Added Tax Act, 2002

(c)[ if he holds an Entitlement Certificate in respect of any Package Scheme of incentives, granted under this Act or, as the case may be, under the Bombay Sales Tax Act, 1959,] [Clause (c) was inserted by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 16(2), (w.e.f. 1-5-2010).]

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State of Maharashtra - Subsection

Section 61(1)(c) in The Maharashtra Value Added Tax Act, 2002