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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(3)(q) in The Maharashtra Value Added Tax Act, 2002

(q)fails, without sufficient cause, to furnish any information or return required by section 70 by the date and in the manner prescribed or wilfully furnishes any information or return which he knows to be incorrect or false, or