Section 18(1) in The Maharashtra Value Added Tax Act, 2002
(1)(a)transfers by way of sale or otherwise disposes of his business or any part thereof, or effects or knows of any other change in the ownership of the business, or(b)discontinues his business, or changes the place thereof, or opens a new place of business, or(c)changes the name of his business, or(d)enters into a partnership in regard to his business, or(e)applies for or has an application made against him for insolvency or liquidation,(f)being a company, is involved in merger, de-merger or amalgamation of companies,(g)[ undertakes any change in the nature of business, or [Clause (g) and (h) were added by Maharashtra Act No. 12 of 2010, Section 10, (w.e.f. 1-5-2010).](h)effects any changes in the Bank account,]shall, within the prescribed time, inform the prescribed authority accordingly.
