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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1) in The Maharashtra Value Added Tax Act, 2002

(1)Where any Certificate of Entitlement has been granted to any Unit under any Package Schemes of Incentives and such unit is entitled to receive benefits for any period which is to end after the appointed day, notwithstanding anything contained in the said scheme, the benefits shall be availed of only in accordance with this Act, rules and the notifications issued thereunder.