Section 3(3) in The Maharashtra Value Added Tax Act, 2002
(3)Every dealer who has become liable to pay tax under this Act, shall continue to be so liable until his registration is duly cancelled; and upon such cancellation his liability to pay tax, other than tax already levied or leviable, shall remain ceased until his [turnover of sales [***] [These words were substituted for the words 'turnover of sales' by Maharashtra 8 of 2012, Section 19(2), (w.e.f.1-5-2012).]] [* * *] [These words were deleted by Maharashtra 14 of 2005 (w.e f. 1-4-2005), Section 3(3)(5).] again first exceeds the relevant limit specified in sub-section (4) or, as the case may be, until he becomes liable to pay tax under [sub-section] [This words substituted for the word, bracket and figure 'sub-section (7)', by Maharashtra 32 of 2006, Section 38, (w.e.f. 20-6-2006).] (8) or (9)
