Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act] State of Maharashtra - Subsection Section 67(2)(a) in The Maharashtra Value Added Tax Act, 2002 (a)carry with him a tax invoice or a bill of sale or a delivery note or such other documents as may be prescribed in respect of the goods carried by the vehicle;