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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(2) in The Maharashtra Value Added Tax Act, 2002

(2)The benefits availed of by any Eligible Unit in contravention of subsection (1) shall be and shall be deemed to have been withdrawn and such Unit shall be liable to pay the tax including penalty and interest in respect of sales or purchases, in so far as they relate to such excess production referred to in sub-section (1).