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[Cites 0, Cited by 10] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(a) in The Maharashtra Value Added Tax Act, 2002

(a)Every registered dealer shall file correct, complete and self-consistent return in such form, by such date, for such period and to such authority as may be prescribed. Different types of returns may be prescribed for different classes of dealers.