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State of Maharashtra - Section
Section 87 in The Maharashtra Value Added Tax Act, 2002
87. [ [Deleted by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
***.]| 87. On and after specifying dates certain prescribed forms to be obtained from prescribed authority.- The Commissioner may, from time to time, by notification in theOfficial Gazette, direct that on and after such dates as may be specified therein, the form of any of the certificates or declarations under this Act or any rule or any notification, shall be obtained from the prescribed authority in the prescribed manner subject to the conditions and restrictions that may be specified by him in that behalf. |